Section 41 — Causing damage to heritage lighthouse.

(1) Whoever, commits any act or omits to do any act, which results in damage to or destruction of any heritage lighthouse, shall be liable to imprisonment for a term which may extend up to six months or with fine which may extend up to one lakh rupees, or with both. (2) Notwithstanding anything contained in sub-section (1), no person shall be liable for punishment, if that.— (a) act or omission was necessary to save a life or a vessel; and (b) such person took all reasonable steps to avoid the destruction, fouling, damage, reduction or limitation.

Official Hindi (PDF) ↗

‹ Prev All sections Next ›