Section 11 in Bombay Ferries and Inland Vessels Act, 1868
11. Penalty for refusal or evasion of toll and for obstruction or damage.
- Any person -who shall refuse to pay the lawful toll, orwho, with intent of avoiding payment thereof, shall pass through any ferry-station without paying the toll, orwho shall obstruct in the execution of his duty any toll-keeper or other person lawfully engaged in the management or conduct of a public ferry,and also any personwho shall maliciously damage any toll-bar, boat or other thing belonging to a public ferry, orwho shall maliciously remove, alter, destroy or damage any table of tolls hung up as hereinbefore directed,[or who, at a public ferry, after being warned by any such toll-keeper or other person lawfully engaged in the management or conduct of a public ferry not to do so, goes, or takes any animals, vehicles or other things on to any ferry boat or upon any bridge appertaining to the ferry, and thereby causes it to be in such a state or so loaded as to endanger human life or property, or who, at a public ferry, on being requested by such toll-keeper or other person lawfully engaged in the management or conduct of a public ferry to do so, refuses or neglects to leave, or remove any animals, vehicles or goods from, any such ferry boat or bridge,] [These words were inserted by Bombay 60 of 1959, section 4 (h).]shall be liable to a penalty not exceeding fifty rupees, over and above the value of the damage done.
