Section 366(4) in Bihar Board's Miscellaneous Rules, 1958
(4)Procedure for selling the property on the spot. - When, in the case of property that very rapidly deteriorates and perishes, the police assume the responsibility of selling it in anticipation of orders, or when the Court directs that the property shall be sold on the spot, an account of the sale in Form II hereto annexed, shall be prepared in triplicate by the police. The three copies shall be sent to the Magistrate of the District or Division of the District who shall send two copies to the Judge, and the third to the District Treasurer. One of the two copies forwarded to the Judge shall be returned with his signature to the police station at which it was originally prepared.
