Section 48 in The Maharashtra Maritime Board Act, 1996
48. Ship-owner’s lien for freight and other charges
(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.(2)The goods shall be retained in the custody of the Board at the risk and expense of the owners of the goods until such lien is discharged as hereinafter mentioned and godown and storage rent shall be payable by the party entitled to such goods for the time during which they may be so retained.(3)Upon the production before any officer appointed by the Board in that behalf of a document purporting to be a receipt for, or release from, the amount of such lien, executed by the person by whom or on whose; behalf such notice has been given, the Board may permit such goods to be removed after taking reasonable care with respect to the authenticity of such document.
