94. Penally for landing or shipping goods after publication of order.- If, after such order of the 5[Commissioners or as the case may be, the Conservator of the Port] or other person aforesaid the owner or master of any such 6[vessel] shall either take in or discharge goods, save and except at such dock, wharf, quay, stage, jetty or pier to which such vessel shall have been so ordered,
the owner thereof, or in case he shall not be in Calcutta, the master thereof, shall be liable to a penally of one hundred rupees for each day that he shall land or ship, or attempt to land or ship, any goods in contravention of such order.
