156. Sale of goods of defaulters' locker. (Section 173).
- If the deposit made by the Branch Manager under rule 155 is not sufficient to clear the arrears, and the Bank Locker hired by the defaulter contains goods capable of being sold, such goods may be sold either by inviting tenders or by public auction as he considers fit. In every such sale, the procedure prescribed for the sale of movable property shall mutatis mutandis apply.
