43. No port-clearances to be granted until port until port charges are paid.
If officer of the [Government] [Substituted by the A.O. 1950 for "Crown" which had been subs, by the A.O. 1937 for "Govt".] whose duty it is to grant a port-clearances for any vessel shall not grant such clearance.--(a)until her owner or master, or some other person, has paid or secured to the satisfaction of such officer the amount of all port-dues, fees and charges, and of all fines, penalties and expenses to which the vessel or her owner or master is liable under this Act;(b)until all expenses, which by the [Merchant Shipping Act, 1894] [Coll Stat., Vol.II.], section 207 are to be borne by her owner, incurred since her arrival in the port from which h seeks clearance, have been paid.
