Section 12 in The Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Rules, 1976
12. Sale of distrained property by public auction.
(1)The prescribed authority may sell or cause to be sold by public auction any property distrained under Rule 7 or such part thereof as may in his opinion be necessary to satisfy the demand together with expenses of the distraint and the costs of the sale.(2)The prescribed authority shall at any time before the date of sale cause proclamation of the date and place of the intended sale to be made by beat of drum in the village in which the agriculturist or his heir or legal representative resides or the said property is kept and in such., other place or places as the prescribed authority may consider necessary to give due publicity to the intended sale.(3)The prescribed authority may in his discretion adjourn the sale to a specified day recording the reason for such adjournment. Where a sale is adjourned for a longer period than fifteen days, a fresh proclamation under Sub-rule (2) shall be made unless the agriculturist or his heir or legal representative consents to waive it.
