151. Movables to be sold by public auction (Section 172).
(1)Every sale of movable property shall be held by public auction and the proclamation of such sale shall be issued in R.C. Form-39 specifying therein-(a)the amount for the recovery whereof the sale was ordered; and(b)the time, date and place of such sale.(2)A copy of the sale proclamation shall be pasted on the notice board of the Tahsil concerned, and another copy shall be served on the defaulter at least seven days before the date of the intended sale.(3)If the revenue officer (other than the Sub-Divisional Officer) is deputed to hold and conduct the sale, the name and designation of such officer shall be endorsed on the sale proclamation.(4)No such sale shall take place, if the amount specified in the sale proclamation is paid before the sale is held.(5)If the sale is adjourned for a period beyond seven days, a fresh sale proclamation shall be necessary.
