Section 151(2) in The City of Nagpur Corporation Act, 1948
(2)Any such person, may demand that the conveyance or package or both, as the case may be, shall be taken without unnecessary delay before the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] or a person appointed by him for this purpose, who shall cause the inspection to be made in his presence.
