(2)Any person who by himself or another so casts or throws any ballast or rubbish or any such other thing [or so discharges any oil or water mixed with oil] [Inserted by Act 39 of 1923, Section 3.], and the master of any vessel from which the same is so cast, [thrown or discharged] [Substituted by Act 39 of 1923, Section 3., for "or thrown "], shall be punishable with fine which may extend to five hundred rupees, and shall pay any reasonable expenses which may be incurred in removing the same.
