Section 158(2) in Telangana District Boards Act, 1955
(2)Power to sell property seized at once. - 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, the person seizing such article may inform the person in whose possession it was that it will be sold at once, and shall sell it or cause to be sold accordingly unless the amount of toll demanded be forthwith paid.
