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State of Madhya Pradesh - Section

Section 199 in M.P. Civil Court Rules, 1961

199.

Particular attention of all Courts is drawn to Order XXI, Rules 43 and 43-A, Civil Procedure Code, as amended by the High Court. The following additional rules relating to the maintenance and custody, while under attachment of livestock and other movable property are to be served:
(i)For the purpose of these Rules movable property is classified as-
(i)Livestock.
(ii)Heavy and bulky property.
(iii)Light and convenient portable property.
(iv)Standing crops.
(i)Livestock
(ii)The attaching officer shall, in every case, make a list and valuation of the livestock attached in the following Form:
Number of suit and names of parties Kind of livestock Colour distinguishing marks and approximate ageof livestock Condition and approximate value of livestock To whom livestock is entrusted and what securitytaken
(1) (2) (3) (4) (5)
 
and shall obtain thereto the acknowledgment of the person in whose custody the livestock are left, and if possible, of the parties to the suit and one or two respectable inhabitants of the locality, in attestation of the correctness of the list.
(ii)Heavy and bulky property
(iii)When an application is made for the attachment of heavy or bulky articles, the Court may demand in advance such sum in cash as may seem requisite for the purpose of conveying the said articles from the place o attachment to the Court-house, or to such other place as the Court shall appoint. But the Court may direct that such articles, after seizure shall be entrusted, on such terms as it may think fit, to the judgement-debtor or o some respectable person who is willing to undertake the custody thereof to and officer of the Court, to be kept in such place of safety as it may direct.
(iv)The attaching officer shall prepare an inventory of such articles attached, and shall obtain thereto the acknowledgment of the person in whose custody they are left, and if, possible, of the parties to Lie suit, and of one or two respectable inhabitants of the locality in attestation of the correctness of the list.
(v)In determining whether such articles should be taken to the Court-house or should be deposited elsewhere, the probable cost of their carriage in proportion to their value should be taken into account.
(iii)Light and conveniently portable property
(vi)Light and conveniently portable articles of all kinds and especially valuable property of small bulk, such as jewels, etc., shall, after seizure, be made over to an officer of the Court, to be kept in such place of safety as the court may direct. Pistols and revolvers shall be sent by the Court for safe custody, to the police station-house at the place where the Court is situated.
(iv)standing crops
(vii)When watchmen are required for standing crops of grain, fruit or the like, a sum in cash at a rate not exceeding seventy-five paise per diem shall, if the Court ordering the attachment thinks fit, be levied in advance for the period during which such watchmen are to be employed.
C.I-Attachment of Salary or Allowances of Persons in Government or Railway Service And of Persons Serving Under Local Bodies