- The person authorised to levy the tax by distraint and sale, shall, after the sale, grant the defaulter, a receipt in the usual form and shall return to the person in possession of the movable property at the time of the seizure, any property not sold and the surplus sale-proceeds, if any.If the person in possession of the movable property at the time of the seizure refuses to accept the surplus sale-proceeds it may be credited to the Grama Fund and may be refunded to the owner after proper investigation if he presents his claim within one year from the date of deposit.
