(2)If any person makes, erects or fixes any wharf, dock, quay, stage, jetty, pier, erection or mooring [or undertakes any reclamation of foreshore] [Inserted by Act 29 of 1974, Section 20 (w.e.f. 1.2.1975). ] in contravention of sub-section (1), the Board may, by notice, require such person to remove it within such time as may be specified in the notice and if the person fails so to remove it, the Board may cause it to be removed at the expense of that person.
