(2)It shall be the responsibility of the owner of every sailing vessel to bear the expenses incidental to the taking of the policy of insurance referred to in sub-section (1) and to pay the premiums for keeping it in force:Provided that the maximum amount which the owner of the sailing vessel shall be liable to pay by way of premiums per year shall not exceed-(a)where the number of members of the crew is not more than ten, one hundred and fifty rupees;(b)where the number of members of the crew is not more than ten, a sum calculated at the rate of fifteen rupees for each member of the crew.
