Section 7(1) in The Merchant Shipping (Seamen's Levy of Fees) Rules, 1974
(1)Where any master, owner or agent of a ship fails to make payment of annual fee due from him within the time fixed under rule 3, the proper officer shall serve a notice on the master, owner or agent of the ship concerned calling upon him to pay the fee within thirty days from the date of such notice, where after he may communicate the particulars of the defaulter to the Collector of Customs who shall not grant port clearance of the ship until the amount of annual fee due in respect of that ship, including the expenses of collecting such a fee have been paid or until adequate security for payment thereof under rule 5 has been furnished to his satisfaction.
