(4)If a stockist fails to pay the amount of luxury tax as may become payable under Section 5 or due from him under Section 9 and penalty payable under Sub-section (2) of Section 6, if any, within such period as may be prescribed, the luxuries so seized shall, subject to such conditions and restrictions and in such manner as may be prescribed, be sold in open auction or otherwise by the Commissioner and the sale proceeds thereof shall be remitted to a Government Treasury after deducting therefrom the incidental expenses, if any.
