Section 50(1) in The Maharashtra Maritime Board Act, 1996
(1)Notwithstanding anything contained in this Act, where any Disposal of goods placed in the custody of the Board upon the landing thereof are not removed by the owner or other person entitled thereto from the from premises of the Board within one month from the date on which such goods were placed in their custody the Board may, if the address of such owner or person is known, cause a notice to be served upon him limit. by letter delivered at such address or sent by post, or if the notice cannot be so served upon him or his address is not known, cause a notice to be published in the Official Gazette, and also in at least one of the principal local daily newspapers requiring him to remove the goods forthwith and standing that in default of compliance therewith the goods are liable to be sold by public auction or by tender, agreement or in any other manner:Provided that, where all the rates and charges payable under this Act in respect of any such goods have been paid, no notice of removal shall be so served or published under this sub-section unless two months have expired from the date on which the goods were placed in the custody of the Board.
