Section 157(3) in The Chhattisgarh Municipalities Act, 1961
(3)When the property seized under sub-section (1) is subject to speedy and natural decay, or when the expense of keeping it together with the amount of octroi or toll chargeable is likely to exceed its value, the same shall be taken forthwith to the Chief Municipal Officer or to such officer as he may authorised in this behalf and the Chief Municipal Officer or such officer shall proceed to sell it forthwith.
