Section 6 in Chhattisgarh Protection of Depositors Interest Rules, 2015
6. Procedure for attachment and sale of property.
(1)The Competent Authority shall keep in custody all money or other property attached, and shall arrange for the safekeeping of any records, books of account, papers and documents found on the premises of attached property.(2)If the Special Court passes an order making an ad-interim order of attachment issued under Section 7 absolute or issues any direction under the provisions of the Act, the Competent Authority, or any Revenue Officer sub-ordinate to the Collector of the district concerned whom the Competent Authority may authorize in this behalf, shall dispose of the property attached by sale as provided under Order XXI of the Code of Civil Procedure, 1908 (No. 5 of 1908).(3)The Competent Authority shall maintain a record of all the income received and expenditure incurred in relation to the attachment, management and disposal of money or other property attached, and shall furnish the same to the Special Court as required.
