11. Receipts for light-dues.

Light-dues shall be paid to the 4[proper officer] who shall grant to person paying the same a receipt in writing specifying

(a) the port at which the dues have been paid;

(b) the amount of the payment;

(c) the date on which the dues became payable; and

(d) the name, tonnage and other proper description of the ship in respect of which the payment is made.

1. Subs. by the A.O. 1950, for "the Provinces".

2. Subs. by Act 66 of 1985, s. 7, for sub-section (1) (w.e.f. 1-2-1986).

3. Ins. by s. 7, ibid. (w.e.f. 1-2-1986).

4. Subs. by Act 37 of 1976, s. 3, for "Customs -collector" (w.e.f. 15-4-1976),