Section 141(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)In the case of non-payment on demand [* * *] [The words 'of any octroi or' were deleted by Maharashtra 31 of 1999, Section 7(a)(i).] of any toll leviable by a Council, any person appointed to collect such [* * *] [The words 'octroi or' deleted by Maharashtra 31 of 1999, Section 7(a)(11).] toll may seize [* * *] [The words 'any animal or goods on which octroi is chargeable, or' were deleted by Maharashtra 31 of 1999, Section 7(a)(iii).] any vehicle or animal on which the toll is chargeable, or any part of the burden of such vehicle or animal which is of sufficient value to satisfy the demand, and may detain the same. He shall thereupon give the person in possession of the vehicle, animal or thing seized, a list of the property together with a written notice in the Form of Schedule VI.
