Section 29 — Unauthorised person not to search for lost stores.

The Indian Ports Act, 1908
(1) No person, without the permission of the conservator, shall, in any port subject to this Act, creep or sweep for anchors, cables or other stores lost or supposed to be lost therein. (2) If any person offends against the provisions of sub-section (1) , he shall be punishable with fine which may extend to one hundred rupees.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


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.