- In case any defaulter shall not, within the time specified by such notice, pay the amount of such arrears payable by him together with an equal amount by way of penalty, the moveable property distrained or such portion of it as may be necessary, shall be sold by public outery at the place and time specified and the proceeds shall be applied in discharge of such amount and penalty, and the surplus, if any shall be returned to the person in possession of the moveable property at the time of the seizure.
