Section 20 in The U.P. Agricultural Credit Rules, 1975
20. Sale of the property distrained : Sections 10-B and 25.
(1)The , Tahsildar may, subject to the provisions of Rule 22, sell or cause to be sold by public auction any property distrained under Rule 15 of such part thereof as may in his opinion be necessary to satisfy the demand together with expenses of the distraint and sale.(2)The Tahsildar shall at any time before the date of sale cause a proclamation of the date and place of the intended sale to be made by beat of drum in the village in which the agriculturist or his heir or legal representatives reside or the properties referred to in Rule 12 (1) are kept and in such other place or places as the Tahsildar may consider necessary to give due publicity to the intended sale.(3)The Tahsildar may in his discretion adjourn the sale to a specified day recording the reasons for such adjournment. Where a sale is adjourned for longer period than fifteen days, a fresh proclamation under sub-rule (2) shall be made unless the agriculturist or his heir or legal representative consents to waive it.(4)The purchaser shall not be permitted to carry away any part of the property purchased until he has paid for it in full.
