Section 178(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)When any toll has been leased under this section, any person employed by the lessee to collect the toll shall, subject to the conditions of the lease, have the power to seize any vehicle or animal on which the toll is chargeable or any part of its burden which is of sufficient value to satisfy the demand, and to detain the same:Provided that, on such seizure and detention he shall give the person in possession of the property seized and detained, a list of the property together with a written notice in the form set out in the Eighth Schedule that the said property will be sold as shall be specified in such notice under the orders of the Zilla Parishad:Provided further that, when any article seized is subject to speedy and natural decay, or when the expense of keeping it together with the amount of the toll chargeable is likely to exceed its value, he shall inform the person in whose possession it was that it will be sold at once, and sell it or cause it to be sold accordingly, unless the amount of toll demanded be forthwith paid.
