(1)Whoever navigates, anchors, moors or fastens any vessel or raft or stacks any timber in a manner so rashly or negligently so as to damage a public ferry, shall be prosecuted and punished in accordance with the appropriate provisions of the Indian Penal Code, 1860 and other provisions of law.(2)The Toll Collector or the lease holder of the tolls of such ferry or any of his authorized assistant may seize and detain such vessel, raft or timber pending enquiry.
