(2)Goods not stored in licensed were house to remain at to remain at risk and expense of owner if not removed within five days.- If any owner, without any default on the part of the Commissioners, fail to remove any goods 2[other than those stored in warehouses licensed under section 16 of the Sea Customs Act, 1878 (VIII of 1878)], from the premises of the Commissioners within 3[Five] clear working days from the time of landing, such goods shall remain on the premises at the sole risk and expense of the owner.
