Section 48B(3) in The Calcutta Suburban Police Act, 1866
(3)If the property, or any part thereof, is subject to speedy and natural decay, or consists of live-stock, or if the appears to be of less value than five rupees, it may forthwith be sold by auction under the orders of the Commissioner of Police and the net preceeds of such sale shall be dealt with in the same manner as is hereinafter provided for the disposal of the said property.
