Section 11A in Maharashtra Ferries and Inland Vessels Act, 1868
11A. [ Penalty for rash navigation and stacking of timber. [Section 11A, 11B and 11C were inserted by Bombay 60 of 1959, Section 4(i).]
- Whoever navigates, anchors moors or fastens any vessel or raft, or stacks any timber, in a manner so rash or negligent as to damage a public ferry, shall be punished with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both, and the toll-keeper or other person lawfully engaged in the management or conduct of such ferry may seize and detain such vessel, raft or timber pending the inquiry and assessment hereinafter mentioned.
