53. Power for State Government to make rules as to carriage of passengers in inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).].
(1)The State Government may make rules to regulate the carriage of passengers in inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).].(2)In particular and without prejudice to the generality of the foregoing power, such rules may-(a)prescribe the cases in which passengers may be refused admission to, or may be required to leave, inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).];(b)provide for the payment of fares, and the exhibition of tickets or receipts (if any) showing the payment of their fares, by passengers in inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).];; and(c)regulate generally the conduct of passengers in inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).];(3)Any rule made under this section may contain a provision that any person committing a breach of it shall be punishable with fine which may extend to twenty rupees.(4)The master or any other officer of an inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).];, and any person called by him to his assistance, may arrest any person who has committed a breach of any rule made under this section, if the name and address of such person are unknown to the master or such other officer.(5)The procedure prescribed by [section 43 of the Code of Criminal Procedure, 1973] [Substituted by Act 35 of 1977, Section 24, (w.e.f. 1.5.1978).] (4 of 1972), in the case of arrest by private persons shall apply to every arrest made under this section.
