- It shall be lawful for the [State] [Substituted by A.L.O. for 'Provincial'.] Government from time to time to make rules not repugnant to any law in force and to repeal, alter and amend the same, for the management of any line of navigation subject to this Act, and for regulating the conduct of persons employed for any of the purposes of this Act, and this [State] [Substituted by A.L.O. for 'Provincial'.] Government may affix fines as penalties for the infringement of such rules not exceeding fifty rupees for any one infringement, or five rupees a day for any continuing infringement.Such rules may contain directions for any of the following amongst other matters:-for determining the tonnage of vessels and their measurement;for fixing the number and width of vessels to be allowed to pass into, or out of, or through any line of navigation at one time or abreast;for determining the length of time during which vessels may remain stationary on any line of navigation, and the amount of demurrage to be paid by vessels remaining stationary beyond such time;for regulating the mode in which and the places at which tolls are to be levied under this Act;for the removal of sunken vessels and obstructions; and for the storing and disposal of the cargo of vessels seized under this Act.
