(3)If, after receiving notice from the conservator of the port to desist from so casting or throwing any ballast or rubbish or such other thing [or from so discharging any oil or water mixed with oil] [Inserted by Act 39 of 1923, Section 3.], any master continues so to cast [throw or discharge the same] [Substituted by Act 39 of 1923, Section 3., for "or throw it ".], he shall also be liable to simple imprisonment for a term which may extend to two months.
