Section 102A(2) in The Assam Co-operative Societies Rules, 1953
(2)Simultaneously with the service of the notice the distrainer shall cause the property specified in the application to be attached by affixing an order of attachment in the form set forth in the Schedule :(a)where such produce is a growing crop on the land on which such crop has grown ; or(b)where such produce has been cut or gathered on the threshing floor or place for treating out grain or the like of fodder stack on or which it is deposited ; and another copy in a conspicuous manner on the outer door of the premises where he resides or works or is known to have last resided.
