(4)Such officer shall make in the presence of the witnesses a list of all movable property seized under the warrant, and shall give not less than ten days previous notice of the sale and of the time and place thereof by beat of drum in the Municipality or hard in which the property is situated, and by serving on the defaulter a notice in the prescribed form :Provided that if the property is of prescribed nature it may be sold at once with the consent of the defaulter or without such consent at any time the expiry of six months from the seizure.
