(1)If any obstruction or impediment to the navigation of any port subject to this Act has been lawfully made, or has become lawful by reason of the long continuance of such obstruction or impediment, or otherwise, the conservator shall report the same for the information of the [Government] [Substituted by the A.O. 1937 for "Local Government".], and shall, with the sanction of [the Government] [Substituted by the A.O. 1937 for "that Govt.".], cause the same to be removed or altered, making reasonable compensation to the person suffering damage by such removal or alteration.
