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Union of India - Section

Section 38 in National Waterways, Safety Of Navigation And Shipping Regulations, 2002

38. Penalty for improper mooring.-

If the owner or master of stationary vessel, raft and floating equipment fails to anchor or make fast the vessel securely enough to withstand the current and change in water level in contravention of Regulation 16, he shall be punishable with fine which may extend to five hundred rupees.