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State of Odisha - Section

Section 60 in The Orissa Public Demands Recovery Rules, 1963

60. Form of notice to the surety.

- Notice to the surety for recovery of the public demand due by a certificate-debtor shall be issued in Form No. AA given in Appendix-A of these rules.Appendix-AForm - 'A'Warrant of attachment of movable property[See Board's Rule 8]In the Court of............. at............Certificate Case No..........of 20 ......ToWhereas Certificate No....... dated....... has been filed in this Court against.......... certificate-debtor and the sum of Rs........... as noted below, is due from him in respect of the said certificate, and whereas the said sum of Rs has not been paid ;
  Rs.
Principal  
Interest  
Costs and charges  
Further interest  
Total      
These are to command you to attach the movable property of the said.......... as set forth in the Scheduled hereunto annexed, or which shall be pointed out to you by the said...... and unless the said........ shall pay to you the said sum of Rs. ........ together with Rs. ........ the costs of this attachment, to hold the same until further orders from this Court ;You are further commanded to return this warrant on or before the........ day of....... 20........ with an endorsement certifying the day on which and manner in which its has been executed, or why it has not been executed.Given under my hand and the seal, of the Court, this ..... day of....... 20......Seal :Certificate OfficerForm - 'B'Attachment in executionProhibitory order where the property consists of debts not being negotiable instruments or of movable property not in possession of the certificate-debtor[See Rule 16(1)(a) and (c) of Schedule II of the Act]In the Court of........... at..........ToWhereas........ has failed to satisfy certificate No........... of 20........... for Rs....... it is ordered that the said certificate-debtor be, and is hereby, prohibited and restrained until the further order of this Court, from receiving from you*........... to the said certificate-debtor......... and that you, the said.......... be, and you are hereby prohibited and restrained until the further order of this Court from**............ to any person whomsoever, or otherwise that into this Court.Given under my hand and seal, this.......day of.....20.......Seal :Certificate Officer of..........* "A certain debt alleged now to be due from you" or "certain movable property in your possession but alleged to belong".** "Making payment of the said debt, or any part thereof" or "giving delivery of the said movable property".Form - 'C'Attachment in executionProhibitory order where the property consists of shares in the capital of a Corporation[See Rule 16(1)(b) of Schedule II of the Act]In the Court of...............at..........................Certificate-debtorand to...........Secretary of CorporationWhereas........ has failed to satisfy certificate No. .......... of 20....... for Rs. .......; it is ordered that you, the certificate-debtor be, and you are hereby prohibited and restrained until further orders of this Court, from making any transfer of shares in the aforesaid Corporation, namely......... of from receiving payment of any dividends, thereon; and you....... the Secretary ..........of the said Corporation, are hereby prohibited and restrained until further orders of this Court, from permitting any such transfer or making any such payment.Given under may hand and seal, this......... day of........ 20.......Seal :Certificate Officer of........Form - 'D'Attachment in executionProhibitory order where the property to be attached consists of movable property, to which the certificate-debtor is entitled subject to a lien or right of some other person to the immediate possession thereof[See Rule 16(1)(c) of Schedule II of the Act]In the Court of..........at.........ToWhereas............has failed to satisfy certificate No......... of 20.......... for Rs......... it is ordered that the said certificate-debtor be, and is hereby prohibited and restrained, until further orders of this Court, from receiving from........... the following property in the possession of the said............ that is to say........ to which the certificate-debtor is entitled, subject to any claim of the said....... and the said........ is hereby prohibited and restrained, until further orders of this Court, from delivering the said property to any person or persons whomsoever.Given under my hand and seal, this....... day of....... 20......Seal :Certificate Officer of..........Form - 'E'Notice of attachment where property consists of a share or interest in movable property[See Rule 17 of Schedule II of the Act]In the Court of..........at.....To.............Certificate-debtorWhereas you have not paid the dues amounting to Rs. .......... payable by you in certificate case No....... year........;It is hereby ordered that you the said........ be and are hereby prohibited restrained, until further orders of this Court, from transferring or changing in any way your share or interest in the movable property as set forth in the Schedule hereto annexed belonging to you and.......... and......... as co-owners.Given under my hand and seal of the Court, this day of....... 20.......Seal :Certificate Officer