Section 62 in The Chhattisgarh Co-operative Societies Rules, 1962
62. Application for execution to Recovery Officer.
(1)Any decree holder requiring the provisions of clause (c) of Section 85 to be applied shall apply to the Recovery Officer in whose jurisdiction the cause of action arose and shall deposit the necessary cost on a scale fixed by the Registrar. If the Judgement-debtor resides or the property to be proceeded against is situated outside the jurisdiction of such Recovery Officer, the Recovery Officer shall transfer the application to the Recovery Officer in whose jurisdiction the Judgement-debtor resides or the property is situated.(2)[ Every such application shall be made in the form prescribed by the Registrar, and shall be signed by the decree-holder. The decree-holder may indicate whether he wishes to proceed in the first instance against the immovable property mortgaged to the decree-holder or other immovable property or to secure the attachment of the movable properly.The decree-holder may also indicate whether he wishes to proceed for recovery under Rule 66 or 66 (A) of the rules:Provided that it shall be open to the decree-holder at any stage of the proceedings under Rule 66 (A) to adopt the mode, of recovery under Rule 66 for reasons of quick and effective recovery. The Recovery Officer and the Sales Officer shall then act accordingly.] [Substituted by notification No. 269-4858-XV-70, dated 13-1-71.](3)On receipt of the application, the Recovery Officer shall verify the correctness and genuineness of the particulars set forth in the application with the records, if any, in the office of the Registrar and prepare a demand notice in writing in duplicate in the form specified by the Registrar setting forth the name of the Judgement-debtor and the amount due and forward it to the Sale Officer.
