51. Power of owner or master of mechanically propelled vessel to throw overboard dangerous goods.-

Where any dangerous goods have been taken or delivered on board any inland 3[mechanically propelled vessel] in contravention of section 50, the owner or master of the 3[Mechanically propelled vessel] may, if he thinks fit, cause the goods to be thrown overboard together with any package or receptacle in which they ar e contained, and neither the owner nor the master shall, in respect of his having so caused the goods to be thrown overboard, be subject to any liability, civil or criminal, in any Court.