Section 35(2) in Karnataka Maritime Board Act, 2015
(2)If any person makes, erects or fixes any dock, berth, wharf, quay, stage, jetty, pier or place of anchorage, erection or mooring or undertakes reclamation of foreshore in contravention of sub-section (1), the Board may, by notice require such person to remove it within such time as may be specified in the notice and if the person fails so to remove it, the Board may, by notice require such person to remove it within such time as may be specified in the notice and if the person fails so to remove it, the Board may cause it to be removed at the expenses of that person.
