Section 191(2) in West Bengal Co-operative Societies Rules, 2011
(2)Before sale, the distrainer shall cause proclamation of the time and the place of the intended sale together with the property for sale and the approximate price and quantity thereof by beat of drum in the village where the defaulter resides or the property is kept and at such other place or places as the distrainer may consider necessary to give due publicity to sale :Provided that such sale may be held in the nearest bazar or other place of public resort, if the distrainer is of opinion that a better price is likely to be obtained thereby.
