88. Tolls, etc., in respect of wharves, etc. set apart for Customs Officers to be paid to Commissioners.- Notwithstanding that any wharf, quay, stage, jelly or pier, or portion thereof, shall, under the provisions of the last preceding section, have been set apart for the use of the officers of Customs, all tolls, dues, rates, rents or charges payable in respect thereof, or for the use thereof, or for the storage of goods thereupon shall be paid and payable to the Commissioners, or to such person or persons as they may appoint to receive the same.
