Section 383 in The Calcutta Municipal Corporation Act, 1980
383. Disposal of things removed under this Chapter. -
Anything caused to be removed by the Municipal Commissioner under this Chapter shall, unless the owner thereof turns up to take back such thing and pays to the Municipal Commissioner the charges for the removal and storage of such thing within such period as the Municipal Commissioner may specify, be disposed of by the Municipal Commissioner within seven days of the expiry of such period by public auction or in such other manner as he thinks fit and the proceeds thereof shall be credited to the Municipal Fund.F. Naming and numbering of streets and numbering of buildings
