Section 36 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
36. Custody of live-stock or other movable property attached.
- Where live-stock or other movable property has been attached, the attaching officer shall-(a)if the defaulter furnishes such security as appears to the officer to be sufficient, order that it be left in the custody of the defaulter, or(b)if the defaulter does not furnishes such security and some respectable person is willing to undertake the custody and to produced the live-stock or other movable property when required, order that it shall be placed in the custody of such person.
