Section 15 in Bombay Ferries and Inland Vessels Act, 1868
15. [Trial of offences] [Substituted for 'Trial of offences in Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.].
- [***] [Deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.][***] [Words 'In places not within the limits of the Greater Bombay' deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] offences against this Act shall be inquired into and determined by any Magistrate exercising jurisdiction in the district in which the offence has been committed, and all fines imposed may be levied in the manner provided in [sections 386, 387 and 389 of the Code of Criminal Procedure, 1898] [This portion was substituted for the words and figures 'section 61 of the Criminal Procedure Code', by Bombay 60 of 1959, section 4(k)].
