(1)The proceeds of every such sale shall be applied in the following order of priority, namely :(a)in payment of the expenses of the sale;(b)in payment, according to their respective priorities of the liens subject to the provisions of Section 82; and(c)in payment of the rates and expenses of landing, removing, storing or warehousing the same, and of all other charges to the Board in respect thereof.(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.
