Section 25 in The Orissa Public Demands Recovery Rules, 1963
25. Custody of property under attachment at the certificate office or under the supervision of the Nazir or any other officer as directed by the Certificate Officer.
- When the property is removed to the office of the Certificate Officer, it shall be kept by the Nazir or any other officer as directed by the Certificate Officer on the sole responsibility of the former in such place as may be approved by the Certificate Officer. If the property cannot, from its nature or bulk, be conveniently kept in the office premises, or in the personal custody of the Nazir or any other officer directed by the Certificate Officer to keep custody of the attached property, he may, subject to approval by the Certificate Officer, make such arrangements for its safe custody under his own supervision as may be most convenient and economical and the Certificate Officer may fix the remuneration to be allowed to any person, not being an officer subordinate to the Certificate Officer, in whose custody the property is kept.
