Section 135(2) in The Orissa Co-operative Societies Rules, 1965
(2)Where the property to which the claim or objection relates has been advertised for sale, the Sale Officer may postpone the sale pending investigation of the claim or objection :Provided that if the property attached is of a perishable nature, the Sale Officer shall forthwith sell the property giving notice to the claimant or the object or to present himself at the sale and the sale proceeds shall be kept in custody of the Sale Officer.
