Section 15(7) in The M.P. Sahakari Krishi Aur Gramin Vikas Bank Rules, 2001
(7)(a)The distrainer shall cause to proclaim the date, time and place of the intended sale to be made by beat of drums or loud speakers or publication in news papers or pamphlets distributions or affixing poster in the village in which the defaulter/guarantor resides or the produce is kept and in such other place or places as the distrainer may consider necessary to give due publicity to the sale.(b)The sale shall take place after the expiration of a period of 15 days from the date of the service of the notice of demand/distraint referred to in sub-section (1) of Section 25 of the Adhiniyam ;Provided that where the property distrained is subject to speedy and natural decay, the distrainer may sell it at any time before the expiry of the said period of 15 days.
