83. Preservation of lien for freight after goods are landed.
- If the master or owner of any vessel or his agent at or before the time of landing from such vessel of any goods at any dock, wharf, quay, stage, jetty or pier in the occupation of the Board, gives to the Board notice in writing that such goods are to remain subject to a lien for freight or other charges including landing charges payable to the ship-owner to an amount to be mentioned in such notice, such goods shall continue liable to such amount.
