Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] Union of India - Subsection Section 56(1) in The Indian Ports Act, 1908 (1)In case of any conviction under this Act, the convicting Magistrate may order the offender to pay the costs of the Conviction in addition to any fine or expenses to which he may be liable.
