(1)(a)If the vessel is a British registered vessel or a vessel registered under the Indian Registered of Ships Act, 1841, or the Indian Registered of Ships Act (1841) Amendment Act, 1850, or under any other law for the time being in force for the registration of vessels in [India] [The words "British India" successively amended by the A.O. 1948, the A.O 1950 and Act 3 of 1951, Section 3 and Schedule, to read as above.] the conservator may require the owner or master of the vessel or any person having possession of her register to produce the registered for inspection.(b)If the owner or master or such person neglects or refuses top produce the registered or otherwise to satisfy the conservator as to what is the true tonnage of the vessel in respect of which the port-dues are payable, he shall be punishable with fine which may extend to one hundred rupees, and the tonnage thereof to be ascertained, according to the mode of measurement prescribed by the rules for the time being in force for regulating the measurement of British vessel shall also be liable to pay the expenses of the measurement.
