Section 48(1) in The Maharashtra Maritime Board Act, 1996
(1)If the master or owner of any vessel or his agent at or before the time of landing from such vessels any goods at any dock, wharf, quay, stage, jetty, berth, mooring or pier belonging to, or in occupation of, the Board, gives to the Board a notice in writing that such goods are to remain subject to a lien for freight or other charges payable to the ship.-owner to an amount to be mentioned in such notice, such goods shall continue to be liable to such lien to such amount.
