(1)All property seized under Rule 202 shall be kept in the custody of the Secretary or such person authorised by him.(2)If the defaulter does not within the time announced by beat of drum under Rule 202 pay the amount of the arrears and of the warrant and distraint fee due from him the movable property detained or such portion of it as may be necessary, shall be sold by public auction at the time and place specified and the proceeds shall be applied in discharge of the arrears, fees and charges incurred in connection with the detention and the sale of the property so distrained. The Secretary shall be present at every sale held under this rule.
