Section 172(2) in The U.P. Municipalities Act, 1916
(2)If not sold at once under sub-section (1), the property seized, or a sufficient portion thereof, may, on the expiration of the time specified in the notice served by the officer executing the warrant, be sold by public auction under the orders of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], unless the warrant is suspended by the person who signed it or the sum due from the defaulter is paid together with all costs incidental to the notice, warrant and distress and detention of the property.
