199. Notification of intended sale of movable property, and custody of property - (1) For the purpose of executing a warrant of execution issued by the Deputy Commissioner under this Chapter against the movable property of a judgement-debtor, the officer charged with the execution of the warrant shall prepare a list of the property pointed out by the judgement-creditor; and shall publish a proclamation specifying the day upon which the sale is intended to be held, and a copy of the said list, at the intended place of sale and at the residence of the debtor.
(2)A copy of the said list and proclamation shall be transmitted to the Deputy Commissioner, and shall be affixed in his office.(3)Until the day of sale, the said property shall remain in the custody of the officer executing the warrant [or of some other person to whom such officer by a writing under his hand commit the custody thereof]. Such person shall be deemed to be a public servant within the meaning of the Indian Penal Code (45 of 1860).
