Section 157(2) in The Chhattisgarh Municipalities Act, 1961
(2)The person on seizing or detaining the goods or animal or vehicle, as the case may be, shall, on such seizure or detention give a list of the property seized or detained to the person in charge of such property at the time of its seizure or detention and shall alongwith such list deliver to him a notice in the form prescribed by rules to the effect that the property so seized or detained shall be sold by auction at the place and time to be specified therein. A copy of each list of the property and the notice shall forthwith be sent to the Chief Municipal Officer or to such other officer as he may authorised in this behalf.
