(1)Port clearance shall not be granted from any port in India to any pilgrim ship unless the master, owner or agent and two sureties resident in India have executed, in favour of the Central Government, a joint and several bond for the sum of ten thousand rupees or has given such other guarantee or security as may be acceptable to that Government covering all voyages which may be made by the ship in the current pilgrim season, conditioned that-(a)the master and medical officer shall comply with the provisions of this Part and the rules made thereunder, and(b)the master, owner or agent shall pay any sum claimed by the Central Government under sub-section (2) of section 277.
