Section 101(1) in The Orissa Co-operative Societies Rules, 1965
(1)After the distress is made, the Sales Officer may arrange for the custody of the property attached with decree-holder or otherwise. The Sales Officer shall not make use of the goods or effects distrained.If the Sales Officer requires the decree-holder to undertake the custody of the property, shall be bound to do so and loss incurred owing to his negligence shall be made good by the decree-holder. If the attached property is live-stock, the decree-holder shall be responsible for providing necessary food for the live-stock. The Sales Officer at the instance of the defaulter or of any person claiming an interest in such property, leave it in the village or place where it was attached, in the charge of such defaulter or person, if he enters into a bond in the form prescribed by the [Auditor-General] [Substituted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.] with one or more sufficient sureties for the production of the property when called for:Provided that if in the opinion of the Sales Officer, the attached property cannot be kept in the village or locality where attachment is made for lack of suitable place or satisfactory surety or for failure of decree-holder to provide necessary funds or to take custody of the property attached or for any other reason the Sales Officer shall withdraw the attachment order.
