Section 46(1) in Haryana Co-operative Societies Rules, 1989
(1)When a distraint is made under rule 44, the Distrainer shall serve upon the defaulter a written demand in Form IX specifying the amount for which the distraint has been made. The written demand shall contain a list of the property distrained and information as regards the place, the date and the day and hour at which the destrained property will be sold if the amount for which the distraint has been effected is not paid within 15 days from the date of service of the written demand.
