(5)On the failure of any pilgrim ship to proceed from any port or place on the date advertised under [clause (b) of sub-section (5) of section 255] [ Substituted by Act 69 of 1976, Section 18, for " clause (b) of sub-Section (3) of Section 278" (w.e.f. 1.12.1976).] as the date of final sailing therefrom, the pilgrim officer at that port or place shall forthwith give notice of such failure to the officer authorised to grant port clearance to ships thereat, and such officer shall refuse port clearance to the pilgrim ship until the master, owner or agent produces to him a certificate of the pilgrim officer that all sums payable by way of compensation under this section up to the day on which the ship is to proceed have been paid.
