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State of Jharkhand - Section

Section 11 in The Navigation Rules, 1893

11.

Except with the written permission of a navigation officer no goods or cargo may be deposited on any bank, berm, or land appertaining to the canal at places other than these notified by the Superintending Engineer of the Circle as available for such purpose. Any person depositing goods in contravention of the above rule shall on conviction before a Magistrate, be liable to a fine not exceeding Rs 50.