Section 42(2) in The Delhi Vidyut Board Rules, 1997
(2)For the purpose of enforcing such lien, the Board may sell the stocks subject thereto in such a manner as the Board thinks fit but no sale shall be made unless a sum in respect of which the lien exists is payable and until notice in writing of the intention to sell shall have been served on such holder, his executors or administrators or other legal representatives, as the case may be, and default shall have been made by him or them in the payment of the sum payable, as aforesaid, for seven days after the date of such notice.
