Section 57 in The Orissa Public Demands Recovery Rules, 1963
57. Forms.
- In addition to the Forms prescribed in the Principal Rules, the following Forms, which may be so varied as the circumstances of each case may require, shall be used for the purpose mentioned against each, namely :(i)Form No. A for issuing warrant of attachment of movable property under Rule 8 of these rules ;(ii)Form No. B for issuing prohibitory order where the property consists of debts not being negotiable instruments, or of movable property not in possession of the certificate-debtor under Rule 16(1)(a) and (c) of the Principal Rules ;(iii)Form No. C for issue of prohibitory order where the property consists of shares in the capital of a Corporation under Rule 16(1)(b) of the Principal Rules ;(iv)Form No. D for issue of prohibitory 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 persons to the immediate possession thereof under Rule 16(1)(c) of the Principal Rules ;(v)Form No. E for issue of notice of attachment where the property consists of a share or interest in movable property under Rule 17 of the Principal Rules ;(vi)Form No. F for issue of order to attach salary of Public Officer or servant of Railway Company or Local Authority under Rule 18 of the Principal Rules ;(vii)Form No. G for issue of order of attachment of negotiable instrument under Rule 19 of the Principal Rules ;(viii)Form No. H for issue of prohibitory order where the property consists of money or of any security in the custody of a Court of Justice or Officer of Government under Rule 20 of the Principal Rules ;(ix)Form No. I for issue of notice of attachment of decree to the Court which passed it under Rule 21 (1) of the Principal Rules;(x)Form No. J for issue of order of attachment of property consisting of an interest in partnership property under Rule 11 of these rules ;(xi)Form No. K for preparation of inventory of attached property under Rule 12 of these rules ;(xii)Form No. L for issue of order for payment to the certificate-holder of current coins and currency notes attached under Rule 15 of these rules ;(xiii)Form No. M bond to be executed under Rule 17 of these rules;(xiv)Form No. N for grant of receipt for payment of purchase money in respect of sale of movable property under Rule 33(2) of the Principal Rules ;(xv)Form No. O for issue of notice to person in possession of movable property sold in execution under Rule 35(2) of the Principal Rules ;(xvi)Form No. P for issue of prohibitory order against the transfer of shares sold in execution under Rule 35(3) of the Principal Rules ;(xvii)Form No. Q for issue of prohibitory order against payment of debts sold in execution to any person other than the purchaser under Rule 35(3) of the Principal Rules ;(xviii)Form No. R for grant of certificate to certificate-debtor authorising him to mortgage, lease or sell property under Rule 42 of the Principal Rules ;(xix)Form No. S for issue of order of confirmation of sale of movable property under Section 30(1) of the Act ;(xx)Form No. T for issue of notice to interested persons to show cause why sale should not be set aside under Section 30(2) of the Act;(xxi)Form No. U for issue of summons to appear and answer charge of obstructing execution certificates under Section 32(2) of the Act;(xxii)Form No. V for issue of order attaching a business under Rule 44 of these Rules ;(xxiii)Form No. W for appointment of receiver under Rule 52 of these rules ;(xxiv)Form No. X for issue of warrant of committal under Section 33(1) of the Act;(xxv)Form No. Y for issue of the notice to show cause why a warrant of arrest should not issue under Section 37(1) of the Act ;(xxvi)Form No. Z for issue of order for the release of a person in prison in execution of certificate, under Sections 39 and 40 of the Act ;(xxvii)Form No. AA for issue of notice to surety under Rule 60 of these rules ;(xxviii)Form No. AB for maintaining the register prescribed under Rule 52-A ;(xxix)Form No. AC for sending intimation under Rule 52-B to the person interested whose name appears in the register in Form AB.Part-VI Supplemental
