Section 22 in Income-Tax (Certificate Proceedings) Rules, 1962
22. Forms - The following forms, which may be so varied as the circumstances of each case may require, shall be used for the purpose mentioned against each:
(i)Form No. I.T.C.P. 2, for issuing a warrant of attachment of movable property under rule 20 of the principal rules;(ii)Form No. I.T.C.P. 3, for issuing a prohibitory order in the case of a debt not secured by a negotiable instrument under rule 26(1)(i) of the principal rules;(iii)Form No. I.T.C.P. 4, for issuing a prohibitory order in the case of a share in a corporation under rule 26(1)(ii) of the principal rules;(iv)Form No. I.T.C.P. 5, for issuing a prohibitory order in the case of other movable property under rule 26(1)(iii) of the principal rules;(v)Form No. I.T.C.P. 6, for issuing a notice of attachment of a decree of a civil court under rule 27 of the principal rules;(vi)Form No. I.T.C.P. 7, for issuing a notice of attachment where the property consists of a share or interest in movable property under rule 28 of the principal rules;(vii)Form No. I.T.C.P. 8, for issuing an order of attachment of salary or allowances under rule 29 of the principal rules;(viii)Form No. I.T.C.P. 9, for issuing an order of attachment of a negotiable instrument under rule 30 of the principal rules;(ix)Form No. I.T.C.P. 10, for issuing a notice of attachment of movable property in the custody of any court or public officer under rule 31 of the principal rules;(x)Form No. I.T.C.P. 11, for issuing an order of attachment of property consisting of an interest in partnership property under rule 32 of the principal rules;(xi)Form No. I.T.C.P. 12, for issuing a warrant of sale of property under rule 37 or rule 52(1) of the principal rules;(xii)Form No. I.T.C.P. 13, for issuing a proclamation of sale of movable or immovable property under rule 38 or rule 52(2) of the principal rules;(xiii)Form No. I.T.C.P. 14, for issuing a certificate of sale of movable property under sub-rule (2) of rule 44 of the principal rules;(xiv)Form No. I.T.C.P. 15, for issuing an order for payment under rule 47 of the principal rules;(xv)Form No. I.T.C.P. 16, for issuing an order of attachment of immovable property under rule 48 of the principal rules;(xvi)Form No. I.T.C.P. 17, for issuing a notice to the defaulter for settling a proclamation of sale under rule 53 of the principal rules;(xvii)Form No. I.T.C.P. 18, for making an order of confirmation of sale of immovable property under sub-rule (1) of rule 63 of the principal rules;(xviii)Form No. I.T.C.P. 19, for issuing a notice to interested parties under the proviso to sub-rule (2) of rule 63 of the principal rules;(xix)Form No. I.T.C.P. 20, for issuing a certificate of sale of immovable property under rule 65 of the principal rules;(xx)Form No. I.T.C.P. 21, for issuing a certificate to defaulter authorising him to mortgage, lease or sell immovable property under sub-rule (2) of rule 66 of the principal rules;(xxi)Form No. I.T.C.P. 22, for issuing an order of attachment of a business under rule 69 of the principal rules.
