Section 16A(4) in The Punjab Capital (Development and Regulation) Building Rules, 1952
(4)Any of the things caused to be removed by the Estate Officer under sub- rule (3) shall unless the owner thereof turns up to take back such thing and pays to the Estate Officer charges for the removal and storage of such things within 15 days, be disposed of by the Estate Officer by public auction or in such other manner and within such time as the Estate Officer thinks fit. The sale proceeds of the things sold shall be paid to the owner, after deducting the charges for removal and storage of such thing, on a claim being made therefor within a period of one year from the date of sale, and if no such claim is made within the said period the sale proceeds shall be credited to government.
