Section 29(2) in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
(2)The warrant of attachment of movable property shall be in Form III and that for sale in FORM IV. and the proclamation of sale shall be in Form IV A. No sale shall, without the consent of the defaulter in writing, take place until after the expiration of at least fifteen days calculated from the date on which the proclamation has been served.
