Section 25(1) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(1)If, within fifteen days from the date of service of the notice of demand referred to in Section 24, the defaulter does not pay the amount for which the distraint was effected, the distrainer may sell by 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 distraint and the cost of the sale.
