Section 23 in The Orissa Public Demands Recovery Rules, 1963
23. Removal of attached property other than live-stock to the Certificate Officer.
- If no suitable place can be found in the village for the safe custody of the attached property other than live-stock, the Attaching Officer shall remove the property to the officer of the Certificate Officer at the certificate-holder's expense. In the event of the certificate-holder failing to provide the necessary funds the attachment shall be withdrawn.
