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State of Odisha - Section

Section 20 in The Orissa Public Demands Recovery Rules, 1963

20. Responsibility of Nazir or other officer for safe custody and proper feeding.

- When attached live-stock is brought to the office of the Certificate Officer to Nazir or any other officer ordered by the Certificate Officer to keep custody of the said live-stock, shall be responsible for the safe custody and proper feeding of it so long as the attachment continues.