Section 11 in Bombay Ferries and Inland Vessels Act, 1868
11. Penalty for refusal or evasion of toll and for obstruction or damage. - Any person
who shall refuse to pay the lawful toll, orwho, with intent of avoiding payment thereof, shall pass through any ferry- station without paying the toll, orwho, shall obstruct in the execution of his duty any toll-keeper or other person lawfully engaged in the management or conduct of a public ferry, and also any personwho shall maliciously damage any toll-bar, boat or other thing belonging to a public ferry, orwho shall maliciously remove, alter, destroy or damage any table of tolls hung up as hereinbefore directed.[or who, at a public ferry, after being warned by any such toll-keeper or other person lawfully engaged in the management or conduct of a public ferry not to do so, goes, or takes any animals, vehicles or other things on to any ferry boat or upon any bridge appertaining to the ferry, and thereby causes it to be in such a state or so loaded as to endanger human life or property, orwho at a public ferry, on being requested by such toll-keeper or other person lawfully engaged in the management or conduct of a public ferry to do so, refuses or neglects to leave, or remove any animals, vehicles or goods from, any such ferry boat or bridge,]shall be liable to a penalty not exceeding fifty rupees, over and above the value of the damage done.[11A. Penalty for rash navigation and stacking of timber. - Whoever navigates, anchors moors or fastens any vessel or raft, or stacks any timber, in a manner so rash or negligent as to damage a public ferry, shall be punished with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both, and the toll-keeper or other person lawfully engaged in the management or conduct of such ferry may seize and detain such vessel, raft or timber pending the inquiry and assessment hereinafter mentioned.
