(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.
