(2)Before making such sale, the Board shall give ten days' notice of the same by publication thereof [the Port Gazette, or where there is no Port Gazette, in the Official Gazette] [ Substituted by Act 29 of 1974, Section 22, for " the Official Gazette" (w.e.f. 1.2.1975).] and also in at least one of the principal local daily newspapers:Provided that in the case of animals and perishable or hazardous goods, the Board may give such shorter notice and in such manner as, in the opinion of the Board, the urgency of the case admits of.
