(2)The surplus, if any, shall be paid to the importer, owner or consignee of the goods, or to his agents on his applying for the same :Provided that such application shall be made within one year from the sale or reason be shown to the satisfaction of the Board why such application was not so made; and in case such application has not been so made or reason shown, such surplus shall be held by the Board upon trust for the purposes of this Act.
