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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(i) in The Tamil Nadu Canals and Public Ferries Act, 1890

(i)suspend or cancel the licence or registration of any vessel in case of breach of any condition thereof, or in lieu of such suspension or cancellation of prosecution may recover from the person in charge of the vessel a penalty not exceeding five rupees for each such breach;