- For the purpose of providing or maintaining or of providing and maintaining lighthouses for the benefit of ships voyaging to or from [India] [Substituted by the A.O. 1950 for "the Provinces".] or between ports in [India] [Substituted by the A.O. 1950 for "the Provinces".], the Central Government shall, subject to the provisions of this Act, cause light-dues to be levied and collected in respect of every ship arriving at or departing from any port in [India] [Substituted by the A.O. 1950 for "the Provinces".].
