Section 521(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)If the expenses of removal are in any case paid before the materials are sold, the Municipal Commissioner shall restore the materials to the owner thereof, on his claiming the same at any time before they are sold or otherwise disposed of, and on his paying all other expenses, if any, incurred by the Municipal Commissioner in respect thereof or in respect of the intended sale or disposal thereof and all such charges. if any, as the Municipal Commissioner may fix for the storage of the materials.
