(1)No person shall-(a)take with him on board an inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).] any dangerous goods without giving notice of their nature to the owner or master of the [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).], or(b)deliver or tender for carriage on such [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).] any dangerous goods without giving such notice, and without distinctly marking their nature on the outside of the package containing the goods.(2)If the owner or master of an inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).] suspects, or has reason to believe, that any luggage or parcel taken, delivered, or tendered for carriage on the [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).] contains dangerous goods, he may-(i)refuse to carry it upon the [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).]; or(ii)require it to be opened to ascertain the nature of its contents; or(iii)if it has been received for carriage, stop its transit until he is satisfied as to the nature of its contents.
