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[Cites 0, Cited by 0] [Section 53(5)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(5)(b) in Jammu and Kashmir Co-operative Societies Rules, 2001

(b)After the distress is made, the sale officer may arrange for the custody of the property attached with the decree holder or otherwise. If the sale officer requires the decree holder to undertake the custody of the property, he shall be bound to do so and also loss incurred owing to his negligence shall be made good by decree holder. If the attached property is livestock, the decree holder shall be responsible for providing the necessary food therefor. The sale officer may at the instance of the defaulter 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 defaulter 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 when called for.