Section 15 in Maharashtra Ferries and Inland Vessels Act, 1868
15. Trial of offences in Bombay.
- In [the Greater Bombay] [These words were substituted for the original words by Bombay 17 of 1945, Section 9 schedule E, read with Bombay 52 of 1947 Section 2 proviso.] offences against this Act shall be summarily heard and determined by any Magistrate or Police, and all fines imposed may, in default of payment, be lieved under the warrant of such Magistrate by distress and sale of the goods of the offender.In places out of city. Recovery of fines. - In places not within the limits of [the Greater Bombay] [These words were substituted for the original words by Bombay 17 of 1945, Section 9 schedule E, read with Bombay 52 of 1947 Section 2 proviso.] offences against this Act shall be inquired into and determined by any Magistrate exercising jurisdiction in the district in which the offence has been committed and all fines imposed may be levied in the manner provided in [sections 386, 387 and 389 of the Code of Criminal Procedure, 1898] [This portion was substituted for the words and figures 'section 61 of the Criminal Procedure Code' by Bombay 60 of 1959, Section 4(k).].
