(2)If the distrainer applies to the s^id officer, within five days from the receipt of such order, for the sale of the said property, such officer shall-(a)send to the Collector, for the purpose of being put up in his office, a proclamation fixing a day for the sale of the property, which shall not be less than five or more than ten days from the date of the proclamation; and(b)deliver a copy of the proclamation to a peon, to be put up by him in the place where the property is deposited.
