Section 14A in Bombay Ferries and Inland Vessels Act, 1868
14A. [Penalty for conveying passenger etc. along river etc., near toll bridge.] Deleted by Bombay 60 of 1959, Section 4(j).
[14B. Penalty for conveying passengers etc. in a ferry boat with a submerged load-line or without prescribed free-board. - (1) Any person who shall convey [whether for hire or not, on any river, stream, creek, tank, lake or other collection of water affording passage for a vessel any passenger; animal, goods or other thing in any vessel,] of which the prescribed load-line is submerged or of which the free-board is less than the prescribed free-board, shall be liable to a penalty not exceeding five hundred rupees.(2)[The [State] Government] may make rules prescribing the manner in which the load-line or free-board shall be marked upon any [vessel] to which the provisions of sub-section (1) apply. The rules so made shall be published in the [Official Gazette].][14C. Licence required to ply any vessel on any river etc. - No person shall ply any vessel on any river, stream, creek, tank, lake or other collection of water affording passage for a vessel, whether for hire or not, except under a licence granted by an officer empowered by the [State] Government in this behalf and except in accordance with the provisions of this Act, the rules, regulations and orders made thereunder and the conditions of such licence:Provided that the [State] Government may, by notification in the Official Gazette, exempt from the operation of this section such vessels or class of vessels as may be specified in such notification.
