Section 14B in Bombay Ferries and Inland Vessels Act, 1868
14B. [ Penalty for conveying passengers etc. in a ferry boat with a submerged load-line or without prescribed free-board. [Section 14-B was inserted by Bombay 4 of 1933, section 4.]
(1)Any person who shall convey [whether for hire or not, on any river, stream, creek, tank, lake or other collection of water affording passage for a vessel any passenger, animal, goods or other thing in any vessel,] of which the prescribed load-line is submerged or of which the free-board is less than the prescribed free-board, shall be liable to a penalty not exceeding five hundred rupees.(2)[The [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may take rules prescribing the manner in which the load-line or free-board shall be marked upon any [vessel] [This word was inserted for the word 'boat', by the Adaptation of Indian Laws Order, 1950.] to which the provisions of subsection (1) apply. The rules so made shall be published in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.].
