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Section 281. Exhibition of false light, mark or buoy


Whoever exhibits any false light, mark or buoy, intending or knowing it to be likely that such exhibition will mislead any navigator, shall be punished with imprisonment of either description for a term which may extend to seven years, or with fine, or with both.

CLASSIFICATION OF OFFENCE

Punishment-Imprisonment for 7 years, or fine, or both-Cognizable-Bailable-Triable by Magistrate of the first class-Non-compoundable.

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Related judgement on Section 281. Exhibition of false light, mark or buoy