(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 [a member of the committee or the secretary] [The Municipalities to which the Punjab Municipal (Executive Officer) Act, 1931. applies the words 'the Executive Officer' shall be deemed to be substituted for the words within brackets in sub-section (2) of section 77, vide item No. 7, Schedule II of Punjab Act No. 2 of 1931.] or a magistrate who shall cause the inspection to be made in his presence.
