Section 223(4) in The Chhattisgarh Municipalities Act, 1961
(4)Any of the things caused to be removed by the Chief Municipal Officer under sub-section (3) shall, unless the owner thereof turns up to take back such things and pays to the Chief Municipal Officer the charges for the removal and storage of such things, be disposed of by the Chief Municipal Officer by public auction or in such other manner and within such time as the Chief Municipal Officer thinks fit.
