Section 100 in The Orissa Co-operative Societies Rules, 1965
100. Seizure and sale of movable property.
- In the seizure and sale of movable property, the following procedure shall be observed -The Sales Officer shall after giving previous notice to the decree-holder proceed to the place where the defaulter resides or the property to be distrained is situated, and serve the demand notice upon the defaulter, if he is present. If the amount due together with expenses be not at once paid the Sales Officer shall make the distress and shall immediately deliver to the defaulter a list of inventory of the property distrained and an intimation of the place, day and hour on which the distraint property will be brought to sale, if the amounts due are not previously discharged. If the defaulter is absent the Sales Officer shall serve the demand notice on some authorised member of his family or on his authorised agent or when such service cannot, be effected, shall affix a copy,of the demand notice on some conspicuous part of his residence. He shall then proceed to make the distress and shall fix the list of the property attached on the usual place of residence of the defaulter, endorsing therein the place where the property may be lodged or kept and intimation of the place, day and hour of sale.
