Section 74 in Haryana Co-operative Societies Act, 1984
74. Sale of property distrained.
(1)If within fifteen days from the date of service of the demand referred to in section 73, the defaulter does not pay the amount for which the distraint was effected, the distrainer may sell in auction the distrained property or such part thereof as may in his opinion be necessary to satisfy the demand together with the expenses of the distraint and the cost of the sale:[Provided, however, that the sale of the distrained property shall be subject to the confirmation by the Registrar.] [Added by Haryana Act No. 19 of 2006.](2)From the proceeds of such sale, a deduction shall be made at a rate not exceeding ten paise in a rupee on account of the costs of the sale.(3)From the balance shall be deducted the expenses incurred by the distrainer on account of the distraint.(4)The remainder, if any, shall be applied to the discharge of the amount for which distraint was made.(5)The surplus, if any, shall be delivered to the person whose property has been sold and he shall be given a receipt for the amount discharged from the proceeds of the sale.
