Section 29(2) in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982
(2)When the property seized is perishable or subject to speedy natural decay or if the expense of keeping it shall together with the water charges due shall exceed the value of the property, the authorised authority may sell it at any time before the expiry of the same period of seven days unless the amount is sooner paid.
