Section 88(4) in The Himachal Pradesh Municipal Corporation Act, 1994
(4)The surplus sale proceeds, if any, shall be credited to the municipal fund and may be paid on the demand to the owner of vehicle or animal or both or to other person entitled thereto to the satisfaction of the officer authorised under sub-section (1) :Provided that, if at any time before the sale is concluded such person or his authorised agent tenders to the municipality or to the person authorised by it to sell the vehicle or the animal, the dues referred to in sub-section (3), the officer authorised under sub-section (1) shall forthwith release the vehicle or animal or both so seized.
