Section 52(1) in The Orissa Chit Funds Rules, 1985
(1)Where the property to be attached is movable property, other than agricultural produce in the possession of the debtor the attachment shall be made by actual seizure and the attaching officer shall keep the property in his own custody or in the custody of one of his subordinates, or of a Receiver, if one is appointed under Sub-rule (2) and shall be responsible for due custody thereof :Provided that when the property seized is subject to speedy and natural decay, or when the expenses of keeping it in custody is likely to exceed its value, the attaching officer may sell it at once in public auction, where the owner may also be allowed to bid if he so likes. The sale proceeds thus obtained shall be deposited by the attaching officer in the Treasury till the disposal of the case or till further order is passed.
