Section 510 in Uttar Pradesh Municipal Corporation Act, 1959
510. Sale of goods under warrant and application of proceeds.
(1)When the property seized is subject to speedy and natural decay, or when the expense of keeping it in custody together with the amount to be recovered is likely to exceed its value, the Municipal Commissioner or other officer by whom the warrant was signed, shall at once give notice to the person in whose possession the property was seized to the effect that it will be sold at once, and shall sell it accordingly unless the amount named in the warrant be forthwith paid.(2)If not sold at once under sub-section (1) the property seized or a sufficient portion thereof may, on the expiration of the time specified in the notice served by the officer executing the warrant, be sold by public auction under the orders of the Corporation unless the warrant is suspended by the person who signed it or the sum due from the defaulter is paid together with all costs incidental to the notice, warrant of distress and detention of the property.(3)The surplus, if any, shall be forthwith credited to the Corporation Fund, notice of such credit being given at the same time to the person from whose possession the property was taken; but if the same be claimed by written application made to the Municipal Commissioner within one year from the date of the notice, a refund thereof shall be made to such person. Any sum not claimed within one year from the date of such notice shall be the property of the Corporation.
