Section 50(3) in Karnataka Maritime Board Act, 2015
(3)If such owner or person does not comply with the requisition in the notice served upon him or published under sub-section(1), the Board may at any time after the expiration of two months from the date of which such goods were placed in its custody, sell the goods by public auction or, in such cases as the Board considers it necessary so to do, for reasons to be recorded in writing sell by tender, private agreement or in any other manner such goods or so much thereof as in the opinion of the Board may be necessary, after giving notice of the sale in the manner specified in sub-sections (2) and (3) of section 49.
