(1) The master of every vessel carrying coastal goods shall be supplied by the Customs authorities with a book to be called the "advice book". (2) The proper officer at each port of call by such vessel shall make such entries in the advice book as he deems fit, relating to the goods loaded on the vessel at that port. (3) The master of every such vessel shall carry the advice book on board the vessel and shall on arrival at each port of call deliver it to the proper officer at that port for his inspection.Open in Lexace · Ask the AI about this section
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