Section 41(4) in Haryana Municipal Business Bye-laws 1981
(4)The Executive Officer shall have the powers to sanction the sale of unserviceable articles and other seized articles liable to destruction or deterioration kept in custody on account of non-payment of octroi or other charges and other movable property which is of such nature and its value is likely to depreciate before the sanction of the committee can be obtained. Before passing orders, the Executive Officer shall record a certificate to the effect that the articles are liable to destruction or deterioration or value thereof is likely to depreciate.
