Section 17 in The Chota Nagpur Rural Police Act, 1914
17. [ Seizure and custody of property, and proclamation of sale. [Sections 3 to 22 are repealed in unions in which the provisions of Part III of the Bihar and Orissa Village Administration Act, 1922 are in force vide B. & O. Act 3 of 1922 are in force vide B. & O. Act 3 of 1922, section 2[2] and Schedule II.]
(1)The person deputed to execute such warrant shall seize such portion of the movable property of the defaulters as he may think sufficient, and shall keep the same in his own custody or in the custody of some suitable person resident in the locality, and shall make proclamation, by beat of drum, of the time and where the property will be sold.(2)The time of sale fixed under sub-section (1) shall be not less than five, or more than ten days from the date of the proclamations thereof.]
