(1)When the property is subject to speedy and natural decay, or when the expense of keeping it in the custody or of conveying it to the District Court will exceed its value, or when the estimated value of the property other than actual cash does not exceed five rupees, the District Judge shall direct that it be sold under the orders of the District Magistrate in the nearest bazaar town to the place where such property then is. The amount of the sale-proceeds shall be intimated direct to the District Judge immediately the sale has taken place.(2)No commission on the sale-proceeds shall be allowed in respect of any such sale.Note 2. - If the property is subject to such rapid and natural decay as not to admit of waiting until receipt of the orders of the District Judge, the tahsildar may sell the said property at once and report his action to the District Judge through the District Magistrate.
