Section 108 in Bihar Coal Mining Area Development Authority Rules, 1988
108. Mode of execution of Distress Warrant.
- Every warrant of distress and sale shall be issued by the Managing Director or any officer authorised by him and shall be in Form "A" Distress Warrant shall be executed by actual size of the movable property and officer incharge of execution of the warrant shall be responsible for due custody thereof. Such officer shall make an inventory of all properties served under the warrant, shall give at least ten days previous notice of sale and of the time and place thereof by beat of drum in the locality in which the property is situated and shall serve on the defaulter or the person whose property has been distrained, a notice in the prescribed form:Provided that, if the property is of a perishable nature it may be sold at once with the consent of the defaulter or the owner thereof, or without such consent at any time after the expiry of six hours of seizure.
