Indian Ports Act, 1908

53. Penalty on pilot disobeying provisions of this Chapter

Any pilot incharge of a vessel who disobeys, or abets disobedience to, any of the provisions of this Chapter, shall be punishable with fine which may extend to five hundred rupees for each instance of such disobedience or abetment, and, in addition, shall be liable to have his authority to act as a pilot withdrawn.