Section 18 in The Chota Nagpur Rural Police Act, 1914
18. [ Sale of property and application of proceeds. [Sections 3 to 22 are repealed in unions in which the provisions of Part III of the Bihar and Orissa Village Administration Act, 1922 are in force vide B. & O. Act 3 of 1922, section 2[2] and Schedule II.]
- If any defaulter does not within the time so proclaimed pay the amount due from, together with the penalty prescribed in sub-section (2) of Section 16 the movable property distrained or a sufficient portion thereof shall be sold by public auction at the time and place so proclaimed; and the proceed shall be applied in discharge of the said amount and costs, and the surplus (if any) shall be returned to the distrained property.]
