Section 6(4) in The Security Interest (Enforcement) Rules, 2002
(4)[ The authorisedofficer shall upload the detailed terms and conditions of the sale of the movable secured assets on the web-site of the secured creditor, which shall include,(a)details about the borrower and the secured creditor;(b)complete description of movable secured assets to be sold with identification marks or numbers, if any, on them;(c)reserve price of the movable secured assets , if any, and the time and manner of payment;(d)time and place of public auction or the time after which sale by any other mode shall be completed;(e)deposit of earnest money as may be stipulated by the secured creditor;(f)any other terms or conditions which the authorised officer considers it necessary for a purchaser to know the nature and value of movable secured assets.]
