Section 220(3) in Kolkata Municipal Corporation Act, 1980
(3)If there is reason to believe that any property seized under a warrant [under sub-section (2) of section 220] [Substituted by section 25(b) of the Calcutta Municipal Corporation (Second Amendment) Act, 1984 (West Bengal Act 13 of 1984), w.e.f. 15.5.1984 for of distress issued under section 217.], if left in the place where it is found, is likely to be removed by force, the officer executing the warrant may take it to the office of the Corporation or to any other place appointed by the Municipal Commissioner.
