In the event of any damage or injury being occasioned to the canal works by willfulness or negligence on the part of any person incharge of a vessel, the navigation officers may detain the vessel at any point within the canal for a period not exceeding 48 hours; provided that, within that period, the navigation officers shall lodge a complaint against such person in charge of the vessel before a Magistrate under Section 16 of the "Canals Act".
