Section 10 in Maharashtra Ferries and Inland Vessels Act, 1868
10. Penalty for wilful delay.
- Any toll-keeper or other person appointed as in section 4, or toll-contractor or farmer or person in the service of a toll-contractor or farmer, who without good reason shall delay any passenger, cart, carriage, animal or goods, shall be liable to a penalty not exceeding [one hundred rupees] [These words were substituted for the words 'fifty rupees' by Bombay 60 of 1959, Section 4(g).].
