Section 161 in The Delhi Municipal Corporation Act, 1957
161. Power of seizure of vehicles and animals in case of non-payment of tax thereon.
(1)If the tax on any vehicle or animal is not paid, then, instead of proceeding against the defaulter by distress and sale of his other movable property as hereinbefore provided, the Commissioner may, at any time after the tax has become due, seize and detain the vehicle or animal or both and, if the owner or other person entitled thereto does not within seven days in respect of a vehicle and two days in respect of an animal from the date of such seizure and detention, claim the same and pay the tax due together with the charges incurred in connection with the seizure and detention, the Commissioner may cause the same to be sold and apply the proceeds of the sale or such part thereof as is required in discharge of the sum due and the charges incurred as aforesaid.(2)The surplus, if any, remaining after the application of the sale-proceeds under sub-section (1), shall be disposed of in the manner laid down in sub-sections (6) and (7) of section 158.
