Section 34A(1) in Kerala General Sales Tax Rules, 1963
(1)An Officer seizing the goods under sub-section (8A) of Section 28 or under sub section (14) of section 29A shall cause to be published in the notice board of his office, a notice under his signature specifying the details of goods seized and intended for sale, the place and the day and hour at which the seized goods will be sold and shall display copies of such list and notice in more than one public place in or around the place in which the goods were found.
