Section 191(8) in West Bengal Co-operative Societies Rules, 2011
(8)Where any written claim is referred by any person other than the defaulter claiming an interest in the distrained property, the distrainer shall after being prima facie satisfied about the claim, refer the claim to the Registrar and shall stay the sale pending decision of the Registrar and shall also inform the concerned bank or society, as the case may be, of the claim :Provided that if the property distrained is perishable in nature, he may forthwith sell the property with notice to the claimant and keep in his custody the sale proceeds.
