Section 31(1) in Bihar and Orissa Public Demand Recovery Rules
(1)Where the property to be sold is agricultural produce, the sale shall be held -(a)if such produce is a growing crop - on or near the land on which such crop has grown; or(b)if such produce has been cut or gathered at or near the threshing floor or place for treading out grain or the like, or fodder-stack, on or in which it is deposited:Provided that the Certificate Officer may direct the sale to be held at the nearest place of public resort if he is of opinion that the produce is thereby likely to sell to greater advantage.
