16. Light-dues payable at one port recoverable at another.
(1)If the master of any ship in respect of which any light-dues are payable at any causes the ship to leave such port without having paid the same the Customs-collector at that port may by writing require the Customs-collector at any other port in [India] [Substituted by the A.O. 1950 for "the Provinces".] to which the ship may proceed or in which she may be recover the dues remaining unpaid.(2)Any Customs-collector to whom such a requisition is directed shall proceed to levy such sum as if it were payable under this Act at the port at which he is the Customs-collector, and a certificate by the Customs-collector at the port at which the light-dues first became payable, stating the amount payable, shall be sufficient proof in any proceeding under section 13 or section 15 that such amount is payable.
