335. Custody, sale or disposal of property seized or attached.
(1)The Chief Officer of a Municipality may make such orders, as he may think fit for the proper custody of the property seized or attached under section 334, pending the conclusion of confiscation proceedings and if, the property is subject to speedy and natural decay, of it is otherwise expedient so to do, the Chief Officer may cause such property to be sold or otherwise disposed of.(2)Where any property is sold as aforesaid, the sale proceeds thereof after deduction of the expenses incurred in connection with such sale or other incident expenses relating thereto, shall, -(a)Where no order of confiscation is passed by the Municipality under section 336; or(b)Where an order passed in appeal, under section 337, so requires;be paid to the owner thereof or the person from whom it is seized.
