Section 121(10) in Tamil Nadu Co-operative Societies Rules, 1988
(10)No sale shall take place until after the expiration of the period of fifteen days from the date on which the sale notice has been served or affixed in the manner specified in sub-rule (1), provided that where the property seized is subject to speedy and natural decay, or where the expenses of keeping it in custody are likely to exceed its value, the Sale Officer may sell it at any time before the expiry of the said period of fifteen days unless the amount due is sooner paid:Provided that where the property attached under section 167 is subject to speedy and natural decay or where the expenses of keeping it in custody are likely to exceed its value, the Sale Officer may sell it at any time before the expiry of the said period of fifteen days or before an order is made under subsection (1) of section 87 or decision is passed or order is made or an award is given under section 90 or contribution is determined under clause (b) of sub-section (2) of section 139 and deposit the sale proceeds less costs in the nearest Government treasury unless the amount specified in the order of attachment is paid earlier.
