Section 14 in The Punjab Co-operative Land Mortgage Banks Act, 1957
14. Sale of property distrained.
(1)If, within fifteen days from the date of service of the demand referred to in section 13, the defaulter does not pay the amount for which the distraint was effected, 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 distraint and the costs of the sale.(2)From the proceeds of such sale, a deduction shall be made at a rate not exceeding one anna in the rupees on account of the costs of the sale.(3)From the balance shall be deducted the expenses incurred by the distrainer on account of the distraint.(4)The remainder, if any, shall be applied to the discharge of the amount for which distraint was made.(5)The surplus, if any, shall be delivered to the person whose property has been sold and he shall be give a receipt for the amount discharged from the proceeds of the sale.
