Section 13 in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
13. Taking possession of buildings by authorised officers, etc.
- The Officer empowered by the Government under section 3(9) or any of his subordinates acting in his behalf who takes.possession of a building shall make an inventory of all the articles found in the building. Such officer shall have the right to store all such articles in any of the rooms of the building and have them properly locked up. In the case of perishable goods, such officer may auction them, keep the sale proceeds and shall, after conducting a summary enquiry, hand over the articles, or the sale proceeds, as the case may be, to the person entitled to receive them. Similarly, with regard to non-perishable articles, such officer shall cause a notice in writing to be served on the person entitled to receive them requiring him to remove the articles within a period of three months from the date of recovery of possession of the premises or within a month from the date of receipt of the notice, whichever is later, and if the said person refuses or fails to remove the articles with the time specified, such officer may sell the articles by public auction, keep the sale proceeds and shall, after conducting a summary enquiry hand over the articles or pay the sale proceeds or both, as the case may be, to the person entitled to receive them. Subject to the decision of a competent Court, the order of the said officer shall be final.
