Section 7(3) in The Merchant Shipping (Seamen's Levy of Fees) Rules, 1974
(3)Any Collector of Customs to whom a requisition is sent under sub-rule (2) shall proceed to recover the said amounts as if it were payable under these rules at the port at which he is the Customs Collector and the Certificate of the Collector of Customs at the port at which the said amount became payable, stating that amount payable shall be sufficient proof in any proceedings under these rules that such amount is payable.
