Section 6 in The Shore Nuisances (Bombay And Kolaba) Act, 1853
6. Power to sell materials of encroachment.-- The said Collector may sell the materials of any encroachment or obstruction removed under this Act, and may apply the proceeds of sale in or towards payment of the expenses of the removal, and, if any surplus shall remain, the same shall be forfeited, and be paid and applied in such manner as the 1 Central Government] shall direct.
