Section 7(2) in The Merchant Shipping (Seamen's Levy of Fees) Rules, 1974
(2)If any ship in respect of which annual fee is payable at any port leaves such port without the amount referred to in sub-rule (1) having been paid, the Collector of Customs. may by writing require the Collector of Customs at any other port to which the ship may proceed, or in which she may be, to recover the said amount.
