(2)Any passenger who after being warned by any such toll collector or lease holder of the toll of a public ferry or his authorized assistant not to take any animal, vehicle or other things into the ferry-boat or upon any bridge at such a ferry which is in such a state or so loaded to endanger human life or property, or who refuses or neglects to leave or remove any animal vehicle or goods from any such ferry-boat or bridge on being requested to do so, shall be prosecuted and punished in accordance with the appropriate provision of Indian Penal Code, 1860 and other provisions of law.
