Section 99 in The Maharashtra Maritime Board Act, 1996
99. Penalty for evading rates etc.
Any person who with the intention of evading payment of the rates lawfully due in respect of any goods or vessels carrying any goods, to the Board,-(a)understates or incorrectly gives the weight, quantity, value or description of such goods, or the tonnage of such vessel in any document presented to any employee of the Board for the purpose of enabling him to determine such rates; or(b)Removes or attempts or abets the removal of such goods or such vessel. shall, on conviction, be punishable with fine which may extend to twice the amount of rates so due subject to a minimum of five hundred rupees.
