(2)Surplus of sale-proceeds to whom to be paid.- The surplus, if any, shall be paid to the importer, owner or consignee of the goods, or to his agent, on his applying for the same:Provided that such application be made within one year from the sale of the goods, or good reason be shown why such application was not so made to the satisfaction of the Commissioners; and in case such application shall not be so made, nor reason shown, such surplus shall be held by the Commissioners upon trust for the purposes of this Act.
