(3)The Chief Officer of the Municipality may after the expiry of a period of five days from the seizure, and after the issue of a proclamation, fixing the time and place of sale, cause any property other than the vehicle on which the seized goods were imported, or so much thereof as maybe necessary to be sold by auction to satisfy the demand with the expenses occasioned by the seizure, custody and sale thereof, unless the demand and expenses are in the meantime paid:Provided that by the order of the Chief Officer, goods of a perishable nature, which could not be kept for five days without serious risk of damage, may be sold after the expiry of such shorter time, as he may, having regard to the nature of the goods, think proper.
