- Notwithstanding anything in this Act instead of proceeding against the defaulter by distress and sale as hereinbefore provided or after a defaulter has been so proceeded against unsuccessfully or with partial success, any sum due or the balance of any sum due, as the case may be, from such defaulter on account of any rates, damages, expenses, or costs, may be recovered by a suit in a Court of competent jurisdiction.Chapter-IX Pilots and Harbour-Masters
