56. Penalty for neglect to affix certificate of survey in inland mechanically propelled vessel.
If the certificate of survey is not kept affixed in an inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for "steam-vessel" (w.e.f. 1.5.1978). ] as required by section 10 [or if the registration mark is not displayed as required by section 19H] [Inserted by Act 26 of 1951, Section 5.], the owner and the master of the [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for "steam-vessel" (w.e.f. 1.5.1978). ] shall each be punishable with fine which may extend to one hundred rupees. 57. Penalty for neglect or refusal to deliver up or surrender certificatesof survey or registration.
