Section 39 in The Orissa Public Demands Recovery Rules, 1963
39. Sale of properties of value exceeding Rs.20.
- Sales of property under the proviso to rule 13 of the principal rules and of movable property not exceeding Rs.20 in value, shall be held on the spot or at the nearest market place or at the headquarters of the Certificate Officer. Sales of movable property of value exceeding Rs.20 shall take place only after the issue of proclamation as required under Rule 55 of the Principal Rules. Such sales may be held on the spot or at the nearest market place or at the headquarters of the Certificate Officer, as may seem convenient and conducive to the securing of goods prices; provided that the place and time of sale are notified in the proclamation.E. Sale of movable property
