Section 50(4) in Karnataka Maritime Board Act, 2015
(4)Notwithstanding anything contained in sub-section (1) or sub-section (3),-(a)the Board may in the case of animals and perishable or hazardous goods give notice of removal of such goods although the period of one month or as the case may be, of two months specified in sub-section(1) has not expired or give such shorter notice of sale in such manner as in the opinion of the Board the urgency of the case requires;(b)controlled goods may be sold in accordance with the provisions of sub-section (4) of section 49.
