(2)In case any part of the said rates or penalties or of the cost of the distress or of the keeping of the same, remains unpaid for the space of five days next after any such distress has been made, the Board may cause the vessel or other things so distrained to be sold and with the proceeds of such sale, shall satisfy such rates or penalties and costs, including the costs of sale, remaining unpaid, paying the surplus, if any, to the master of such vessel on demand.
