Section 35(4) in Chhattisgarh State Rajmarg Adhiniyam, 2003
(4)The material, if any, recovered as a result of the removal of the encroachment on payment of the amount within the specified period and if such payment is not made, the material may be auctioned and after deducting the amount due from the proceeds, the balance, if any, shall be made over to such person.
