Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 36 in National Waterways, Safety Of Navigation And Shipping Regulations, 2002

36. Penalty for non-compliance with safety requirement for over-dimensional cargo.-

If the master of the vessel fails to comply with the safety requirements for carriage of over-dimensional cargo in contravention of Regulation 14(c) he shall be punishable with fine which may extend to three hundred rupees.