122. Port clearance not to be granted until tolls etc. are paid.- If the Commissioners shall give to the 1[officer of the Government], whose duty it shall be to grant the port clearance of any vessel, a notice slating that an amount therein specified is due in respect of tolls, dues, rates or charges, or penalties chargeable under this Act or any bye-laws, rules or orders made in pursuance thereof, against such vessel, or the owner or master of such vessel in respect thereof, or against or in respect of any goods on board such vessel.
such officer shall not grant such port clearance until the amount so chargeable shall have been paid.
