Section 13 in Maharashtra Ferries and Inland Vessels Act, 1868
13. Penalty for conveying passengers or goods without licence at Bombay.
- Any person who, without the special licence of [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Orders in Council.] Government] [These words were substituted for the words 'The Senior Magistrate of Police in the City of Bombay and the Collector of the district elsewhere', by Bombay 4 of 1933, Section 2.], shall convey for hire any passenger, animal, cart, carriage or goods from any part of [the Greater Bombay] [These words were substituted for the original words by Bombay 17 of 1945, Section 9 schedule E, read with Bombay 52 of 1947 Section 2 proviso.] across the harbour of Bombay to the mainland, or any of the adjacent islands or from the mainland or any of the adjacent islands to any part of [the Greater Bombay] [These words were substituted for the original words by Bombay 17 of 1945, Section 9 schedule E, read with Bombay 52 of 1947 Section 2 proviso.] shall be liable to a penalty not exceeding five hundred rupees;Proviso - but this penalty shall not apply to the conveyance by boat for hire of passengers, animals, carts, carriages and goods from one part of [the Greater Bombay] [These words were substituted for the original words by Bombay 17 of 1945, Section 9 schedule E, read with Bombay 52 of 1947 Section 2 proviso.] to any other part thereof, nor to any person specially hiring a boat for the conveyance of himself or his family or friends, or servants or goods, nor to the person letting such boat for hire for the said purpose.
