(1)The Boat Surveyor may enquire into and assess the value of the damage, if any, done or caused by the offender to the ferry concerned in consultation with the Joint Director, Inland Water Transport and shall order the amount of such value to be paid by the offender in addition to any fine imposed upon the offender under these rules.(2)The amount of compensation assessed under sub-rule (1) shall be leviable as if it is a fine and shall be recovered, if necessary by sale of the vessel, raft or timber causing the damage.(3)Appeal against the order passed under sub-rule (1) may be made within a period of 30 days before the Joint Director, Inland Water Transport who may pass necessary orders, as deemed fit.
