(1)When the property seized is subject to speedy and natural decay or when the expense of keeping it in custody is, when added to the amount to be recovered likely to exceed its value, the Chief Officer of the Municipality, shall give notice to the person in whose possession the property was at the time of seizure, that it will be sold at once, and he shall sell it accordingly by public auction, unless the amount mentioned in the warrant is forthwith paid.(2)If the warrant is not in the mean time suspended by the Chief Officer or discharged, the property seized shall, after the expiry of the period named in the notice served under sub-section (2) of section 196, be sold by public auction by order of the Chief Officer.
