Section 43(a) in Jammu and Kashmir Co-operative Societies Rules, 2001
(a)When distraint is to be effected the Board /Committee of the society may apply to the sale officer appointed under section 135 of the Act to arrange the sale of the movable property. The sale officer shall after giving previous notice to the decree holder proceed to the place, where the defaulter resides or the property to be distrained is situated and serve a demand notice upon the defaulter stating therein that the amount as mentioned in the demand notice be paid to the decree holder at once. If the amount due together with the expenses is not paid, the sale allowance or wages shall withheld and remit to the sale officer, the amount due in lump sum or in monthly installments, as the case may be.
