(3)The Executive Officer, or any other officer duly authorised by him shall, forthwith give notice to the owner of the property seized or if the owner is not known or is not resident in the neighbourhood, the person who was in charge of the said property at the time when it was seized, and if he is not found, publish by beat of drum that after the expiration of two days, exclusive of Sunday, from the date of service or after the said publication of such notice, he will sell the said property by auction at a place to be specified in the notice.
