The master or any employee authorized in this behalf by the owner or master of any inland vessel, may refuse to admit any person on the Inland Vessel as a passenger,-(a)if he has not paid his fare; or(b)if he is insane; or(c)if he is suffering from an infectious or contagious disease; or(d)if he is drunk and incapable of taking care of himself; or(e)if he is disorderly, or if he is otherwise in such a state or is conducting himself in such a manner, as to cause or likely to cause annoyance to other passengers; or(f)when the Inland vessel, or the part thereof to which such person seeks admission, already contains the maximum number of passengers which may lawfully be carried therein.
