(1)Ordinarily the Courts should not fix for the sale of property attached in execution of a decree a date which falls on a Sunday, on the Gazetted holiday or in the Civil Court vacation. Sales held elsewhere than at the Court-house may be fixed in the vacation but should not be so fixed if sufficient cause is shown by either of the parties. These directions do not apply where the property is perishable or where on other grounds speedy sale is desirable.(2)When a Court considers it necessary to fix a sale on holiday, and judgement-debtor, if present, should be asked whether he has any objection and his answer should be recorded.(3)If, in any week, the date fixed for sales under Rule 205 falls on a holiday, the sales should be held on the next Court-day, provided that the adjournment is not for a longer period than seven days.
