Section 312(2) in The U.P. Municipalities Act, 1916
(2)If the expenses of removal are in any case paid before the materials are sold, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall restore the materials to the owner thereof, on his claiming the same at any time before they are sold or otherwise disposed of and on his paying all other expenses, if any, incurred by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in respect thereof, or in respect of the intended sale or disposal thereof.
