Section 43 in Haryana Co-operative Societies Rules, 1989
43. Forms relating to distrainment and proclamation of sale etc.
- Section 72. - (a) Application for the purposes of sub-section (1) of Section 72 shall be in form VI.(b)The demand notice to be served on the defaulter before the produce is distrained shall be in Form VIII.(c)The distraint order shall be in Form VIII.(d)The demand notice after distraining for making payment of the amount for which produce has been distrained, specifying therein the day, time and place of sale, if failed to make the payment etc. shall be in Form IX.
