2 [57. Penalty for neglect or refusal to deliver up or surrender certificates of survey or registration.-

If the owner or master of an inland 1[mechanically propelled vessel] without reasonable cause neglects or refuses-

(a) to deliver up a certificate of survey when required under section 14 so to do; or

(b) to ,deliver up a certificate of registration when required under section 19N so to do; or

(c) to surrender a certificate of registration as required by section 190; he shall be punishable with fine, which may extend to one hundred rupees.]