Section 64(i) in The Chhattisgarh Co-operative Societies Rules, 1962
(i)The Sale Officer shall cause proclamation of the time and place of the intended sale to be made by beat of drum in the village in which the Judgement-debtor resides and in such other place or places as the Sale Officer may consider necessary to give due publicity to the sale. No sale shall take place until after the expiration of the period of fifteen days from the date on which the sale notice has been served or affixed in the manner prescribed in clause (a) :
