100. Power to remove vessels lying within fitly yards of low-water-mark.- If, after the publication of the order mentioned in section 97 of this Act, any such vessels shall, within such limits, so anchor, fasten or lie, it shall be lawful for the Commissioners to cause the same to be removed out of the said limits; and it shall be the duty of the Conservator of the Port to aid and assist the Commissioners in so removing such vessel.
