Section 220(2) in Kolkata Municipal Corporation Act, 1980
(2)The person charged with the execution of a warrant shall in the presence of two witnesses forthwith make an inventory of the property which he seizes under such warrant, [and may put those seized properties in a suitable place in the said premises under lock and key and shall paste a notice in prominent place therein,] [Inserted by West Bengal Act No. 18 of 2016, dated 20.1.2017.] and shall, at the same time, give a written notice in such form as may be specified by the Corporation by regulations to the person in possession thereof at the time of seizure that the said property will be sold as therein mentioned.
