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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2)(b) in The Orissa Inland Steam Vessels Rules, 1935

(b)If any person places an undue weight, or a weight in excess of that fixed by the Surveyor, upon a safety valve of a vessel under the Act, or if, being the owner, master, serang, engineer or driver of the vessel, he permits the placing of such weight, he shall, in addition to any other liability he may incur, be punished under Section 52 (3) of the Act on conviction by a fine not exceeding Rs. 500 or by imprisonment of either description for a term not exceeding six months, or by both.