Section 53(ii) in The Maharashtra Maritime Board Act, 1996
(ii)that an amount specified therein is due in respect of any damage referred to in section 100 and such amount together with the cost of the proceedings for the recovery thereof before a Magistrate under that section has not been realised, such officer shall not grant such port-clearance until the amount so chargeable or due has been paid, or as the case may be, the damage and cost have been realised.
