86. Sale of goods after two months if rates or rents are not paid or lien for freight is not discharged.
- The Board may, after the expiry of two months from the time when any goods have passed into its custody, or in the case of perishable goods after the expiry of such shorter period not being less than twenty-four hours as the Board may think fit, sell by public auction so much as may be necessary of such goods-(a)if any rates payable to the Board in respect of such goods have been paid;(b)if any rent referred to in Section 81 in respect of any place on or in which such goods have been stored has not been paid; or(c)if any lien of any shipowner for freight or other charges of which notice has been given has not been discharged and if the person claiming such lien for freight or other charges has made an application for such sale.
