(1)If the master of any vessel in respect of which any rates or penalties are payable under this Act, or under any bye-laws, rules, regulations or orders made in pursuance thereof refuses or neglects to pay the same or any part thereof on demand shall be lawful for the Board to distraint on its own authority such vessel and the tackle, apparel and furniture belong thereto or any part thereof and detain the same until the amount so due is paid.
