Section 246A(6) in The Punjab Municipal Corporation Act, 1976
(6)Where any such property is sold as aforesaid, the sale proceeds thereof after deduction of the expenses of any such sale or other incidental expenses relating thereto, shall -(a)Where no order of confiscation is passed by the Corporation under sub-section (7); or(b)Where an order passed in appeal under sub-section (11) so requires, be paid to the owner thereof or the person from whom it is seized.
