Section 102A(7) in The Assam Co-operative Societies Rules, 1953
(7)No distraint shall be made before sunrise and after sunset.III. Sale of distrained property. - (1) If within seven days from the date of service of the demand notice the defaulter does not pay the amount for which a distraint has been affected, the distrainer may sell, in auction, the distrained property or such part thereof in one or more lots as may, in his opinion, be necessary to satisfy the demand together with the expenses of the distraint and the cost of the sale.
