(1)The State Government or any officer authorised under this Act may, detain, forfeit or remove from the inland waters, any mechanically propelled inland vessel, which is required to be registered under the provisions of this Act, if found-(a)plying or being used in inland waters without a valid certificate of registration;(b)plying without a valid certificate of survey;(c)plying with passengers beyond the permitted carrying capacity;(d)to have not affixed the registration number assigned to such vessels as provided under this Act;(e)not complying with the manning requirements under Chapter VI;(f)not complying with the provisions of Chapter VIII;(g)to act in contravention to the provisions of Chapter X;(h)not in compliance with the provisions of Chapter XII;(i)to carry dangerous goods or prohibited goods in contravention to the provisions of section 81 or the rules made thereunder.
