Section 27 in Bihar and Orissa Public Demand Recovery Rules
27. Time of sale.
- Save in the case of property of the kind described in the proviso to Rule 13, no sale hereunder shall, without the consent in writing of the certificate-debtor, take place until after the expiration of at least thirty days in the case of immovable property, or of at least fifteen days in the case of movable property exceeding [two hundred rupees] [Substituted for 'twenty rupees' by C.S. No. 6, dated 26.2.1969.] in value, calculated from the date on which a copy of a sale proclamation has been affixed in a conspicuous part of the office of the Certificate Officer:Provided that if a tenure, a raiyati holding at fixed rates or an occupancy holding situated in an area in which Chapter XIV of the Bengal Tenancy Act, 1885 * ****** is in force, is to be sold in execution of a certificate for arrears of rent due in respect thereof, the sale shall not, without the consent in writing of the certificate-debtor, take place until after the expiration of at least thirty days calculated from -(a)the date on which a copy of the sale proclamation has been affixed at conspicuous part of the office of the Certificate Officer, or(b)the date on which the sale proclamation has been published in the Malkachari or rent office of the estate and at the local thana.whichever is later.
