(1)The provisions of sections 10 and 21 shall be applicable to all ports heretofore or hereafter declared by the [Government] [Substituted by the A.O. 1937 for "Local Government"] to be ports for the shipment and landing of goods but not otherwise subject to this Act.and may be enforced by any Magistrate to whose ordinary jurisdiction any such port is subject.(2)Any penalties imposed by him, and any expenses incurred by his order under the said provisions, shall be recoverable respectively in the manner provided in section 55 and 57.(3)In any of the said ports said for the shipment and landing of goods the consent referred to in section 21, sub-section (4), may be given by the principle officer of customs at such port or by any other officer appointed in that behalf by the [Government] [Substituted by the A.O. 1937. for "Local Government"].
