16. Light-dues payable at one port recoverable at another.

(1) If the master of any ship in respect of which any light -dues are payable at any causes the ship to leave such port without having paid the same the 1[proper officer] at that port may by writing require the 1[proper officer] at any other port in 2[India] to which the ship may proceed or in which she may be recover the dues remaining unpaid.

(2) Any 1 [proper officer] to whom such a requisition is directed shall proceed to levy such sum as if it were payable under this Act at the port at which he is the 1 [proper officer], and a certificate by the 1[proper officer] at the port at which the light -dues first became payable, stating the amount payable, shall be sufficient proof in any proceeding under section 13 or section 15 that such amount is payable.