91. Grant of port-clearance after payment of rates.
- If the Board gives to the Officer of Government whose duty it is to grant the port-clearance of any vessel a notice stating that an amount therein specified is due in respect of rates or penalties chargeable under this Act, or under any bye-laws, rules or orders made in pursuance thereof, against such vessel, or by the owner or master of such vessel in respect of any goods on board such vessel, such Officer shall not grant such port-clearance until the amount so chargeable has been paid.
