50. Carriage of dangerous goods .-

(1) No person shall-

(a) take with him on board an inland 3[mechanically propelled vessel] any dangerous goods without giving notice of their nature to the owner or master of the 3[mechanically propelled vessel], or

(b) deliver or tender for carriage on such 3[mechanically propelled vessel] any dangerous goods without giving such notice, and without distinctly marking their nature on the outside of the package containing the goods.

(2) if the owner or master of an inland 3[mechanically propelled vessel] suspects, or has reason to believe, that any luggage or parcel taken, delivered, or tendered for carriage on the 3[mechanically propelled vessel] contains dangerous goods, he may-

(i) refuse to carry it upon the 3[mechanically propelled vessel]; or

(ii) require i t to be opened to ascertain the nature of i ts contents; or

(iii) if it has been received for carriage, stop its transit until he is satisfied as to the nature of its contents.