Section 35(2) in The Maharashtra Maritime Board Act, 1996
(2)If any person makes, erects or fixes any wharf, dock, berth, quay, stage, jetty, pier, erection or mooring or undertakes any reclamation of foreshore 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.
