Section 47(1) in The Maharashtra Maritime Board Act, 1996
(1)For the amount of all rates levy-able by the Board under this Act, in respect of any goods and for the rent due to the Board for any building, plinths, stacking areas or other premises on or in which any goods have been placed, the Board shall have a lien on such goods and may seize and detain the same until such rates and rent are fully paid.
