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Union of India - Section

Section 11 in The Indian Lighthouse Act, 1927

11. Receipts for light-dues.

- Light-dues shall be paid to the Customs-collector who shall grant to the person paying the same a receipt in writing specifying--
(a)the port at which the dues have been paid;
(b)the amount of the payment;
(c)the date on which the dues became payable; and
(d)the name, tonnage and other proper description of the ship in respect of which the payment is made.