- The person authorised by a distress warrant under Rule 201 shall unless the amount is paid at once seize such movable property of the defaulter as he shall deem sufficient and shall make inventory of all property so seized and shall at the same time deliver a copy thereof to the defaulter and give notice by beat of drum of the time and place when such property will be sold; provided that the time of sale shall not be less than two days and not more than five days from the time of the proclamation thereof.
