114. Commissioners to give notice to consignee, etc., of cessation of liability.- (1) Whenever the owner of any goods 2[other than those stored in warehouses licensed under section 16 of the Sea Customs Act, 1878,] fails to remove the same within the time specified in the last preceding section, the Commissioners shall give notice to the consignee or owner of such goods, if his address be known, by letter sent by post to such address or left thereat, that all liability which the Commissioners may have hitherto incurred in respect of such goods has ceased;
(2)Also to publish notice of expire of such liability.- and shall also publish in one or more daily newspapers notice of the expiry of such liability; and shall specify therein the numbers, marks and descriptions of such goods, so far as the same may appear.
