Section 9(2) in Tamil Nadu Panchayats (Public Landing Places, Halting Places and Cart-Stands) Rules, 1999
(2)Any property seized under sub-rule (1) shall be sent, within twenty-four hours of its seizure, to the executive authority or to such person as may be authorised to receive and sell such property and the executive authority shall forthwith give notice to the owner of the property seized or if the owner is not known, or is not resident within the village, to the person who was in-charge of the said property at the time of its seizure or if such person cannot be found, publish by beat of drum, that after the expiry of two days, exclusive of Sunday, from the date of service or publication of such notice, the property shall be sold by public auction at a place to be specified in the notice and the proceeds of the sale shall be appropriated towards -(i)the amount due on account of the fee,(ii)such penalty not exceeding the amount of the fee as the executive authority may direct, and(iii)a sum of rupees five on account of charge incurred in connection with the seizure, detention and sale.The surplus, if any, shall be paid to the owner of the property or to the person who was in-charge of the property at the time of its seizure.
