Section 25 in National Waterways, Safety Of Navigation And Shipping Regulations, 2002
25. Penalty for non-compliance with this order from lock master.-
If the master of the vessel fails to comply any of the order given to him by lock master to ensure the safety and orderly movement of the vessel and quick passage through the locks in contravention of Regulation 6(1) and (2) he shall be punishable with fine which may extend to five hundred rupees.
