Section 14G in Bombay Ferries and Inland Vessels Act, 1868
14G. Both the owner and the person in charge to be liable for any vessel.
- If any of the provisions of this Act, or of the rules, regulations or orders made thereunder or of the conditions of the licence granted under section 14C are contravened in respect of any vessel, both the owner and the person in charge of such vessel shall be deemed to have contravened such provisions and shall be personally liable for the same].
