Section 59 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962
59.
If any vessel or raft fouls any local gates, lock masonry, etc. and thereby causes damage thereto the Canal Officer shall assess the amount of damage. A notice specifying the amount of damage of demanding its payment shall be served on the owner or master of the vessel or raft and a copy of it simultaneously to the Chief Engineer. Within one week of the service of the notice of the demand the amount shall be paid. It shall be lawful for the Canal Officer to seize the vessel or raft immediately the damage has been caused, and detain it until the amount is paid, the responsibility for safeguarding the contents within the vessel or raft resting solely with the owner thereof, and if within three days after the expiry of the week fixed for payment specified in the notice the amount together with the cost of seizure or detention is not paid, the vessel or raft shall be sold in approval of the Chief Engineer and out of the sale proceeds the Canal officer shall pay to the credit of the Government the amount of damage, cost of sensure, detention and sale tendering to the owner the surplus if any on demand. In cases where the vessel is carrying passengers or perishable cargo a permit shall be issued for the vessel to proceed to its destination.
