Section 8 in Maharashtra Ferries and Inland Vessels Act, 1868
8. Penalty in respect to table of tolls.
- Any toll-keeper or toll-contractor or farmer,who shall neglect to hang up and keep in good order and repair a table of tolls as aforesaid, orwho shall wilfully remove, alter or deface the same, or allow it to become illegible,[or who fails to produce on demand, the list of tools mentioned in section 7, shall be liable on each conviction to a penalty not exceeding fifty rupees.] [These words were substituted for the words 'shall be liable on each conviction to a penalty not exceeding ten rupees' by Bombay 60 of 1959, Section 4(f).]
