(2)After such seizure the. Board shall forthwith issue a notice in writing that after the expiration of ten days they will sell such cart carriage or animal by auction at such place as they may state in the notice; and, if any license fee, together with the cost arising from such seizure and custody, remains unpaid for ten days after the issue such of notice, the Board may sell the property seized for payment of the said fee, and of all expenses occasioned by such non-payment, seizure, custody and sale.
