9. Attachment not to be excessive and certain articles not to be attached.
- The attachment shall not be excessive, that is to say, the property attached shall, as nearly as possible, be proportionate to the amount of the arrear; and it shall not include-• ordinary wearing apparel;• Tali, wedding ring or other ornament found on the person which, according to custom or religious usage, cannot be parted with;• minimum articles required for poojas or religious worship;• implements of husbandry and one-fourth the number of ploughing cattle, subject to a minimum of one pair;• tools of artisans; and• such other articles which may be notified by the Government from time to time in the Gazette.
