(1)The proceeds of every sale under section 49 or section 50 shall be applied in the following order:-(a)in payment of the expenses of the sale;(b)in payment, according to their respective priorities, of the liens and claims excepted in sub-section(2) of section 47 from the priority of the lien of the Board;(c)in payment of the rates and expenses of landing, removing, storing or warehousing the same, and of all other charges due to the Board in respect thereof including demurrage (other than the penal demurrage) payable in respect of such goods for a period of four months from the date of landing;(d)in payment of any penalty or fine due to the Central Government under any law for the time being in force relating to customs;(e)in payment of any other sum due to the Board.(2)The surplus, if any shall be paid to the importer, owner or consignee of the goods or to his agent, on an application made by him in this behalf within six months from the date of the sale of the goods.(3)Where no application has been made under sub-section (2), the surplus shall be applied by the Board for purposes of this Act:Provided that, in custom area proceeds of every sale under section 49 and 50 shall be applied subject to the Order specified in section 150 of the Customs Act, 1962.
