Section 154(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(1)When the property seized is subject to speedy and natural decay, or when the expense of keeping in custody together with the amount to be recovered is likely to exceed its value, the Adhyaksha or other officer by whom the warrant was signed, shall at once give notice to the person in whose possession the property was seized to the effect that it will be sold at once and shall sell it accordingly unless the amount named in the wan--be forthwith paid.
