Section 51 in Haryana Co-operative Societies Rules, 1989
51. Proclamation of the time and place of sale of produce.
- Section 76(1). - (1) The distrainer shall be on the day previous to and on the day before the commencement of sale, cause a proclamation of the time and place of the intended sale to be made by beat of drum in the village in which the defaulter resides or the produce is kept and in such other places as the distrainer may consider necessary to give due publicity to the sale.(2)No sale shall take place until after the expiration of a peirod of 15 days from the date of the service of the demand referred to in section 73 of the Act:Provided that where the property distrained is subject to speedy and natural decay the distrainer may sell it at once.
