-A. Disposal of goods not removed from the premises of the Commissioners within time limited.- (1) Notwithstanding anything contained in this Act, where any goods placed in the custody of the Commissioners upon the landing thereof are not removed by the owner or other person entitled thereto from the premises of the Commissioners within one month from the date on which such goods were placed in their custody, the Commissioners may, if the address of such owner or person is known, cause a notice to be served upon him by latter delivered at such address or sent by post, or if the notice cannot be served upon him or his address is not known, cause a notice to be published in the Official Gazette and also in at least one of the principal local daily newspapers, requiring him to remove the goods forthwith and staling that in default of compliance therewith the goods are liable to be sold by public auction:Provided that where all the rates and charges payable under this: Act in respect of any such goods have been paid, no notice or removal shall be so served or published under this sub-section unless two months have expired from the date on which the goods were placed in the custody of the Commissioners.(2)If such owner or person does not comply with the requisition in the notice served upon him or published under sub-section (1), the Commissioners may, at any time after the expiration of one month from the date on which the notice was so served or published, sell the goods by public auction after giving notice of the sale in the manner prescribed in section 119.(3)The Central Government may, by notification in the Official Gazette, exempt any goods or class of goods from the operation of this section.
