Section 18B in Bengal Public Demands Recovery Act, 1913
18B. Certificate Officer to issue notice to the garnishee liable to pay rent.
(1) Upon the application of the certificate-holder, the Certificate Officer may issue a notice to the garnishee liable to pay the rent calling on him either to pay to the Certificate Officer the rent due from him to the certificate-debtor or so much thereof as may be sufficient to satisfy the certificate and costs of execution, or to appear and show cause on a date to be specified in the notice why he should not do so.(2)Notwithstanding anything else in these rules notice under sub-rule (1) may be issued simultaneously with an order under rule 18(1).(3)Such application shall be made on affidavit verifying the facts alleged and stating that in the belief of the deponent the garnishee is indebted to the certificate-debtor.This sub-rule shall not apply when the Central Government or the State Government is the certificate-holder.
