(2)No passenger on an inland vessel shall,-(a)obstruct or impede the master or any other officer of the Inland vessel in the discharge of his duties;(b)in any way obstruct or interfere with the loading or unloading of luggage or cargo;(c)damage, or attempt to damage the Inland vessel or any article on board thereof;(d)enter or leave to attempt to enter or leave, any inland vessel when such Inland vessel is in motion;(e)without lawful excuse, enter a compartment or place reserved for the use of another passenger or refuse to leave it when required to do so by the master or any other officer of the Inland vessel;(f)smoke or be in possession of a fire or light, in any part of the Inland vessel where smoking or the possession of a fire or light is not permitted by the master thereof;(g)be drunk and disorderly, or drunk and incapable of taking care of himself;(h)commit any nuisance or act of indecency or use obscene or abusive language;(i)without lawful excuse, molest or interfere with the comfort of any other passenger.
