(2)If any order of confiscation of any article or thing be reversed on appeal, such article or thing, or the sale-proceeds thereof, and the amount, if any, deposited for the keep or safe custody of such article or thing shall be at once returned to the owner thereof, or his agent under the orders of the Superintendent and if within two months from the date of such order on appeal the owner or his agent does not appear to receive the article or thing confiscated, the sale-proceeds or the amount, if any, deposited for the safe keep or custody of such article of thing shall be forfeited to Government.
