Section 106(2) in The Orissa Co-operative Societies Rules, 1965
(2)No sale shall take place until after the expiration of 15 days from the date on which the sale notice has been served or affixed in the manner prescribed in Rule 100 without the consent in writing of the defaulter given in the presence of two witnesses :Provided that where the property seized is subject to speedy and natural decay or when the expenses of keeping it in custody are likely to exceed its value the Sale Officer may sell it at any time without the consent of the defaulter before the expiry of the said period of 15 days, unless the amount due is sooner paid.
