(4)The lien for such tolls, dues, rates and charges shall have priority over all other liens and claims except for general average, for the ship-owners' lien for freight upon the said goods where such lien exists and has been preserved in the manner hereinafter provided, for, prim age, and for money payable to 1[the Government] under any law for the time being in force:Provided that nothing in this Act shall affect any power or authority vested in the Chief Officer of Customs under any law for the time being in force.
