Any person subject to this Act who commits any of the following offences, that is to say,-- (a) takes out without proper authority from any vessel, craft or aircraft taken into custody, any money or goods; or (b) pillages, beats or ill-treats persons on board the said vessel, craft or aircraft; or (c) breaks bulk on board any such vessel, craft or aircraft with intent dishonestly to misappropriate anything therein or belonging thereto, shall, on conviction by a Coast Guard Court, be liable to suffer imprisonment for a term which may extend to two years or such less punishment as is in this Act mentioned.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.