Section 41(2) in The Octroi Rules for the Assessment Collection and Refund of the Cess (Octroi Duty) Imposed under section 114 (1)(e) of the City of Nagpur Corporation Act 1948, and for Prevention of Evasion thereof, on goods and animals brought within the octroi limits of the Nagpur Corporation for sale, consumption or use therein
(2)When any property seized is subject to speedy decay, or when the expenses of keeping it together with the amount of octroi duty chargeable is likely to exceed its value the officer or official seizing such property may inform the person in whose possession it was, that it will be sold by public auction at once and shall sell it or cause it to be sold accordingly unless the amount of octroi duty demanded and the expenses incidental to the seizure are paid.
