On each fixed date, the sale shall be commenced at the hour fixed and stated in the proclamation of sale. No sale shall continue after sunset; but the sale shall be held from day-to-day and throughout the day, except when the Court is closed, and until the lists of the property to be sold are finished; provided that this rule shall not interfere with the adjournment of any particular sale according to law.Note. - The officer conducting a sale within the precincts of a Court-house has no power to adjourn the sale (Order XXI, Rule 69) and in the event of the sales fixed for the day not being completed on that day want of time or any other reason, the order of the Court concerned must be taken in each case and recorded in the order-sheet of each execution case postponing the sale till the next day or to any other specific day and hour as may be directed by the Court.
