Section 99 in The Gujarat Maritime Board Act, 1981
99. Penalty for evading rates, etc.
- Any person who with the intention of evading payment of the rates lawfully due in respect of any goods or vessels carrying any goods, to the Board-(a)understates or incorrectly give the weight, quantity, value or description of such goods, or the tonnage of such vessel in any document presented to any employee of the Board for the purpose of enabling him to determine such rates; or(b)remove or attempts to remove or abets the removal or such goods or such vessel;shall be punishable with fine which may extend to twice the amount of rates so due subject to a minimum of fifty rupees.
