Section 18(2) in The Rajasthan Municipalities (Octroi) Rules, 1962
(2)If the goods are not removed within the time limit prescribed, the Warehouse-keeper shall serve a notice on depositor to remove the goods within a week from the date of receipt of such notice. If the depositor fails to comply with the notice the goods shall be sold by public auction and the warehouse fee and octroi, if any, together with the expenses incurred in respect of these goods, if any, shall be recovered from the sale proceeds and the balance shall be remitted to the depositor or if he is not traceable, to the Board as unclaimed amount.
