(6)Any of the things caused to be removed by the Chief Executive Officer under this section shall unless the owner thereof turns up to take back such things and pays to the Chief Executive Officer charges for removal and storage of such things be disposed of by the Chief Executive Officer by a public auction or in such other manner as he thinks fit:Provided that such things shall only be disposed of by the Chief Executive Officer on the expiry of fifteen days in case of non-perishable things and twenty-four hours in case of perishable things from the date and time of seizure.
