392. Seizure or attachment of property of offender.
(1)Notwithstanding anything contained in section 391, the Chief Officer of a Municipality or any officer authorized by the Municipality in this behalf, shall, in addition to any other action, which may be taken under section 391, also have power to seize or attach any property found on the land, premises, street or public place referred to in that section or, as the case may be, attached to or permanently fastened to anything attached to such land, premises, street or public place.(2)Where any property is seized or attached under sub-section (1) by an officer, authorised by the Municipality, he shall immediately make a report of such seizure or attachment to the Chief Officer.
