Section 13 in Bihar and Orissa Public Demand Recovery Rules
13. Attachment of movable property (other than agricultural produce) in possession of certificate debtor.
- Where the property to be attached is movable property (other than agricultural produce) in the possession of the certificate debtor; the attachment shall be made by actual seizure, and the attaching officer shall keep the property in his own custody or in the custody of one of his subordinates, and shall be responsible for the due custody thereof:Provided that, when the property seized is subject to speedy and natural decay or when the expense of keeping it in custody is likely to exceed its value the attaching officer may sell it at once.
