117. Commissioners may permit goods to be removed without regard to lien.- Upon the production to the 3[employee] of the Commissioners in that behalf of a document purporting to be a receipt for the amount claimed as due or a release of freight, from the person by or on whose behalf such notice shall have been given, it shall be lawful for the Commissioners to permit such goods to be removed without regard to such lien:
Provided they shall have used reasonable care in respect to the authenticity of such document.
