(3)[ If any vessel, except in case of urgent necessity, enters, leaves or is moved in the port contrary to the provisions of sub-section (1), the master of the vessel shall for every such offence be punishable with fine which may extend to two hundred rupees unless upon application to the porter officer the master was unable to procure a pilot, harbour-master to go on board the vessel.] [The original sub-sections (2),(3) and (4) re-numbered as sub-sections (3), (4) and (5) respectively by Act 6 of 1916, Section 5.][***] [Sub-sections (4) and (5), as re-numbered by Section 5, ibid., by Act 36 of 1925 Section 2.]
