45. Disposal of articles removed while abating nuisance.
(1)A local authority may sell any material which have been removed by it from any premises (including any street), when executing works under this Chapter or otherwise carrying into effect the provisions thereof if such materials are not claimed and taken away by the owner before the expiration of seven days from the date on which they were removed by the local authority.(2)A local authority selling any materials under sub-section (1) shall pay the sale proceeds to the person to whom the materials belonged, after deducting therefrom the amount of any expenses recoverable from him by such authority.(3)The provisions of this section shall not apply to any offensive matter removed by local authority, under the Act governing such authority.
