Section 106 in The Orissa Co-operative Societies Rules, 1965
106. Proclamation of time, place of sale and of property to be sold.
(1)The Sales Officer shall, on the day of sale cause proclamation of the time and place of the intended sale to be made by beat of drum or other customary mode in the village in which the defaulter resides or the attached property is kept or in such other place or places, as the Sale Officer may consider necessary to give due publicity to the sale.(2)No sale shall take place until after the expiration of 15 days from the date on which the sale notice has been served or affixed in the manner prescribed in Rule 100 without the consent in writing of the defaulter given in the presence of two witnesses :Provided that where the property seized is subject to speedy and natural decay or when the expenses of keeping it in custody are likely to exceed its value the Sale Officer may sell it at any time without the consent of the defaulter before the expiry of the said period of 15 days, unless the amount due is sooner paid.
