Section 8(7) in The Security Interest (Enforcement) Rules, 2002
(7)[ every notice of sale shall be affixed on the conspicuous part of the immovable property and the authorised officer shall upload the detailed terms and conditions of the sale, on the web- site of the secured creditor, which shall include;(a)the description of the immovable property to be sold, including the details of the encumbrances known to the secured creditor;(b)the secured debt for recovery of which the property is to be sold;(c)reserve price of the immovable secured assets below which the property may not be sold;(d)time and place of public auction or the time after which sale by any other mode shall be completed;(e)deposit of earnest money as may be stipulated by the secured creditor;(f)any other terms and conditions, which the authorized officer considers it necessary for a purchaser to know the nature and value of the property.]
