Whoever navigates any vessel in a manner so rash or negligent as to endanger human life, or to be likely to cause hurt or injury to any other person, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
CLASSIFICATION OF OFFENCE
Punishment-Imprisonment for 6 months, or fine of 1,000 rupees, or both-Cognizable-Bailable-Triable by any Magistrate-Non-compoundable.
