Section 141(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)When any property seized is subject to speedy decay, or when the expense of keeping it together with the amount of the [* * *] [The words 'octroi or' were deleted by Maharashtra 31 of 1999, Section 7(b).] toll chargeable is likely to exceed its value, the person seizing such property may inform the person in whose possession it was that it will be sold at once; and shall sell it or cause it to be sold accordingly unless the amount of [* * *] [The words 'octroi or' were deleted by Maharashtra 31 of 1999, Section 7(b).] toll demanded be forthwith paid.
