55. Penalty for making voyage without certificate of survey.
(1)If any inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).] proceeds on a voyage in contravention of section 3 [or section 19A] [Inserted by Act 26 of 1951, Section 4.], the owner and the master of the [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).] shall each be punishable with fine, which may extend to one thousand rupees.(2)If the master or any other officer on board an inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).] which proceeds on a voyage in contravention of section 3 [or section 19A] [Inserted by 26 of 1951, section 4 (11-8-1951)] is a licensed pilot, he shall be liable to have his licence as a pilot suspended or cancelled, for any period, by the State Government.
