(1)The conservator may remove, or cause to be removed, any timber, raft or other thing, floating or being in any part of any such port, which in his opinion obstructs or impedes the free navigation thereof or the lawful use of any pier, jetty, landing-place, wharf, quay.dock, mooring or other work on any part of the shore or bank which has been declared to be within the limits of the port and is not private property.
