Section 71(5) in Tripura Value Added Tax Rules, 2005
(5)If the person from whom the goods are seized does not opt for composition of the offence within a period of [one month] [Substituted vide the TVAT (First Amendment) Rules, 2011 (w.e.f. 17-08-2011).] from the date of seizure or having compounded the offence or penalty imposed does not pay the amount in due time as provided in sub-rule (4), the Superintendent with the previous sanction of the Commissioner, shall issue a proclamation in Form No. XXVIII for auction for sale of such seized goods on a fixed date, place and time. The description of the taxable goods shall be mentioned in the proclamation. The proclamation shall be published in at least one local newspaper. The auction shall be conducted by the Superintendent or any other officer authorized by the Commissioner.
