Section 41(1)(b) in The Indian Ports Act, 1908

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Union of India - Subsection

Section 41(1)(b) in The Indian Ports Act, 1908

(b)If the owner or master or such person neglects or refuses top produce the registered or otherwise to satisfy the conservator as to what is the true tonnage of the vessel in respect of which the port-dues are payable, he shall be punishable with fine which may extend to one hundred rupees, and the tonnage thereof to be ascertained, according to the mode of measurement prescribed by the rules for the time being in force for regulating the measurement of British vessel shall also be liable to pay the expenses of the measurement.

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Union of India - Subsection

Section 41(1)(b) in The Indian Ports Act, 1908