Section 312(3) in The U.P. Municipalities Act, 1916
(3)If the materials are not claimed by the owner thereof, they shall be sold by auction or otherwise disposed of as the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] thinks fit, as soon as conveniently may be after one month from the date of their removal, whether the expenses of the removal have in the meantime been paid or not; and the proceeds, if any, of the sale or other disposal shall, after defraying therefrom the costs of the sale or their disposal, and if necessary, of the removal, be paid to the credit of the municipal fund, and shall be the property of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
