Section 15(2) in The M.P. Sahakari Krishi Aur Gramin Vikas Bank Rules, 2001
(2)The distrainer shall make proper arrangements for the custody and preservation of the distrained property during the interval between the distraint and sale in such form as may be issued by Registrar. The defaulter/ guarantor may if required by the distrainer, undertake the custody and preservation of the property distrained for which a promissory bond in writing is given by him. Such custodian/preserver shall be responsible for any loss or damage caused to the distrained property owing to his/her negligence. If the distrained property is tractor, machinery etc. its custody and preservation may be kept under the supervision of Police-thana/Chowki. If cattle is distrained, it may be kept in custody in cattle bound by the distrainer at the cost of the defaulted borrower.
