(4)The surplus sale-proceeds, if any, after realisation of all dues or expenses shall be credited to the Municipal Fund, and may be paid on demand to any person who establishes his right to the surplus sale-proceeds as aforesaid to the satisfaction of the Chairman:Provided that if, at any time before the sale has been concluded, the person whose property has been seized tenders to the Chairman or the officer appointed by him to sell the property the amount of all the expenses-incurred and the toll payable, the Chairman shall forthwith release the property seized.
