99. Goods not to be landed fro no inland vessels save at docks, etc.- (1) After the publication of the order mentioned in section 97 of this Act, it shall not be lawful for any vessel of such class to land or ship any goods at any place withing the limits so specified except at such dock, wharf, quay, stage, jetty or pier; nor for any such vessel, while within such limits to anchor, fasten or lie within fifty yards of the ordinary low-water-mark without the consent of the Commissioners.
(2)Penalty for breach of provisions.- Any person guilty of any breach of the provisions of this section shall be liable to a fine not exceeding fifty rupees for every such breach.
