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Union of India - Section

Section 22 in The Indian Ports Act, 1908

22. Graving vessel within prohibited limits.

If any person graves, breams or smokes any vessel in any such port, contrary to the directions of the conservator, or at any time or within any limits at or within which such act is prohibited by the [Government] [Substituted by the A.O. 1937 for "Local Government".], he and the master of the vessel shall for every such offence be punishable with fine which may extend to five hundred rupees each.