Section 119(3) in Himachal Pradesh Co-Operative Societies Rules, 1971
(3)On receipt of the application, the recovery officer shall verify the correctness and genuineness of the particulars set forth in the application with the records, if any, in the office of the Registrar and prepare a demand notice in writing in duplicate in the form specified by the Registrar setting forth the name of the judgement-debtor, and the amount due, and forward it to the sale officer.
