Section 74B(4) in The Chhattisgarh Vanijyik Kar Niyam, 1995
(4)The goods or the vehicle along with the goods required to be disposed of by sale under sub-section (15) of Section 45-A shall be disposed of in the manner laid down by or under the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959), for sales.
