Section 121(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)(a)After the distress is made, the Sale Officer may arrange for the custody of the attached property with the decree-holder or otherwise.(b)If the Sale Officer requires the decree-holder to undertake the custody of the property, he shall be bound to do so and any loss incurred owing to his negligence shall be made good by the decree-holder. If the attached property is livestock, the decree-holder shall be responsible for providing the necessary food therefor.(c)The Sale Officer may, at the instance of the judgement-debtor or of any person claiming an interest in such property, leave it in the village or place where it was attached, in the charge of such judgement-debtor or person if he enters into a bond in the form specified by the Registrar with one or more sufficient sureties for the production of the property at the place of sale when called for.
