Section 47 in Haryana Co-operative Societies Rules, 1989
47. Custody of distrained property.
- Sections 131(1) and Section 73. - The distrainer shall make proper arrangements for custody and preservation of the destrained property during the interval between the distrainer and the sale. The applicant, the president, secretary or manager of the society concerned, authorised in writing in this behalf of the applicant shall if required by the distrainer, undertake the custody and preservation of the property distrained and shall be responsible for any loss or damage to the distrained property incurred owing to the negligence of the person to whom the property is so entrusted.
