Section 6(1) in The Security Interest (Enforcement) Rules, 2002
(1)The authorized officer may sell the movable secured assets taken possession under sub-rule (1) of rule 4 in one or more lots by adopting any of the following methods to secure maximum sale price for the assets, to be so sold-(a)obtaining quotations from parties dealing in the secured assets or otherwise interested in buying such assets; or(b)inviting tenders from the public; or(c)[ holding public auction including through e-auction mode; or] [Substituted by Notification No. G.S.R. 1046 (E), dated 3.11.2016 (w.e.f. 20.9.2002).](d)by private treaty.
