Section 12(3) in The Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Rules, 1976
(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.
