Section 52(2) in Karnataka Maritime Board Act, 2015
(2)In case any part of the said rates or penalties or of the cost of the distress or arrest or the keeping of the same, remain unpaid beyond five days next after any such distress or arrest has been so made, the Board may cause the vessel or other thing so detained or arrested to be sold and with the proceeds of such sale, shall satisfy such rates or penalties and costs, including the cost of sale remaining unpaid, rendering the surplus (if any), to the master of such vessel on demand.
