Section 25(1) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(1)If, within fifteen days from, the date of service of the demand referred to in section 24, the defaulter does not pay the amount for which the distraint was affected, the distrainer may sell in auction the distrained property or such part, thereof as may in his opinion be necessary to satisfy the demand together with the expenses of the distrait and cost of the sale.
