(1)If any vessel belonging to [any citizen of India or commonwealth citizen] [Substituted by the A.O. 1950 for "any of His Majesty's subjects".] or sailing under [Indian or British colours] [Substituted by the A.O. 1950 for "British colours"] hoists, carries or wears, within the limits of any port subject to this Act, any flag, jack, pennant or colours, the use whereof on board such vessel has been prohibited by the [Merchant Shipping Act, 1894] [Coll.State.Vol.II.], or any other Statute now or hereafter to be in force, or by any proclamation made or to be made in pursuance of any such Statute or any of [the regulation] [Substituted by the A.O. 1950 for "His Majesty's regulation".] in force for the time being, the master of the vessel shall, for every such offence, be punishable with fine which may extend to fifty rupees.(2)Such fine shall be in addition to any other penalty recoverable in respect of such an offence.(3)The Conservator of the port or any officer of [the India Navy] [Substituted by the A.O. 1950 for "His Majesty's Navy or the Royal Indian Navy".] may enter on board any such vessel and seize and take away any flag, jack, pennant or colours so unlawfully hoisted carried or worn on board the same.
