57. [ Penalty for neglect or refusal to deliver up or surrender certificates of survey or registration. [Inserted by Act 6 of 1920, Section 10.]
If the owner or master of an inland [mechanically propelled vessel] [Added by Act 35 of 2007 (w.e.f. 17.9.2007) ] without reasonable cause neglects or refuses-(a)to deliver up a certificate of survey when required under section 14 so to do; or(b)to deliver up a certificate of registration when required under section 19N so to do; or(c)to surrender a certificate of registration as required by section 19-O, he shall be punishable with fine, which may extend to one hundred rupees.]
