Sales under Order XXI, Rule 64, should normally be held at the Court-house weekly on a fixed day and commencing at a fixed hour. Sales of livestock, agricultural produce and other articles which have not been brought to Court and which are commonly sold at country markets should, unless the Court otherwise directs, be held in such a market in the neighbourhood of the place of attachment. In cases in which the property to be sold is of considerable value it may be found desirable to advertise the sale in a local newspaper. In fixing sales regard should be had to the interests of the judgement-debtor and to the prospect of obtaining good prices.
