- In case of non-payment of any toll on demand, the officer empowered to collect the same may seize any vehicle or animal on which the toll is chargeable, or any part of its burden of sufficient value to satisfy the demand. vide Haryana Act No. 1 of 2000.(2)The committee after the lapse of five days from the seizure, and after the issue of a proclamation fixing the time and place of sale, may cause to be sold by auction any property so seized, or so much thereof, as may be necessary 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 order of the President or a Vice-President, articles of a perishable nature which could not be kept for five days without serious risk of damage may be sold after the lapse of such shorter time as he may, having regard to the nature of the articles, think proper.
