Section 134(1) in The Delhi Co-operative Societies Rules, 2007
(1)Where the movable property to be attached is-(a)a debt due to the defaulter in question;(b)a share in the capital of a corporation or a deposit invested therein, or(c)other movable property not in the possession of the defaulter except property deposited in or in the custody of any Civil Court, the attachment shall be made by a written order signed by the Recovery Officer prohibiting:-(i)in the case of the debt, the creditor from recovering the debt and the debtors from making payment thereof.(ii)in the case of the share or deposit, the person in whose name the share or the deposit may be standing from transferring the share or deposit or receiving any dividend or interest thereon.(iii)in the case of the other movable property except as aforesaid, the person in possession of it from giving it over to the defaulter.
