Section 22 in The Orissa Inland Steam Vessels Rules, 1935
22. Towing.
- An owner, master or serang who uses, or permits, his vessel to tow otherwise than in accordance with the terms of the vessel's certificate of survey shall be punished under Sub-section (3) of Section 52 of the Act on conviction with a fine not exceeding Rs. 500 or with imprisonment of either description for a term not exceeding six months, or by both.
