Section 48(3) in Karnataka Maritime Board Act, 2015
(3)Upon the production before any officer appointed by the Board in that behalf of a document purporting to be a receipt for, or release from the amount of such lien, executed by the person by whom or on whose behalf such notice has been given, the Board may permit such goods to be removed without regard to such lien:Provided that the Board shall have used reasonable care in respect to the authenticity of such document.
