(2)The passenger welfare cess shall be collected by the owner or charterer of the [special trade passenger ship] [ Substituted by Act 69 of 1976, Section 2, for " unberthed passenger ship" (w.e.f. 1.12.1976).] or the agent of the owner or charterer as an addition to the passage money, and shall, after deduction of such costs of collection, if any, as the Central Government may determine, be paid to such authority as the Central Government may specify.
