172. Sale of goods under warrant, and application of proceeds.
(1)When tine property seized is subject to speedy and natural decay or when the expense of keeping it in custody together with the amount to be recovered is likely to exceed its value, the [President] [Substituted by U.P. Act No. 7 of 1949.] or other officer by whom the warrant was signed, shall at once give notice to the person in whose possession the property was seized to the effect that it will be sold at once, and shall sell it accordingly unless the amount named in the warrant be forthwith paid.(2)If not sold at once under sub-section (1), the property seized, or a sufficient portion thereof, may, on the expiration of the time specified in the notice served by the officer executing the warrant, be sold by public auction under the orders of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], unless the warrant is suspended by the person who signed it or the sum due from the defaulter is paid together with all costs incidental to the notice, warrant and distress and detention of the property.(3)The surplus, if any, shall be forthwith credited to the municipal fund, notice of such credit being given at the same time to the person from whose possession the property was taken, but, if the same be claimed by written application to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] within one year from the date of the notice, a refund thereof shall be made to such person. Any sum not claimed-within one year from the date of such notice shall be the property of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
