Section 172(1) in The U.P. Municipalities Act, 1916
(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.
