Section 158(1) in Telangana District Boards Act, 1955
(1)In the case of the non-payment on demand of any toll leviable by a Board the person appointed to collect such toll may seize any vehicle or animal on which the toll is chargeable or any part of its burden which is of sufficient value to satisfy the demand, and may detain the same. He shall thereupon give the person in possession of the property seized a list of the property together with a written notice in the form of Schedule C that the said property will be sold as shall be specified in such notice.
