62. Penalty for taking or delivering or tendering for carriage of dangerous goods on board inland mechanically propelled vessel without notice.
If any person, in contravention of section 50, takes with him on board any inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for "steam-vessel" (w.e.f. 1.5.1978).]any dangerous goods, or delivers or tenders any such goods for carriage on any inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for "steam-vessel" (w.e.f. 1.5.1978). ] he shall be punishable with fine which may extend to two hundred rupees, and the goods shall be forfeited to Government.
