Section 46 in Haryana Co-operative Societies Rules, 1989
46. Service of demand notice.
(1)When a distraint is made under rule 44, the Distrainer shall serve upon the defaulter a written demand in Form IX specifying the amount for which the distraint has been made. The written demand shall contain a list of the property distrained and information as regards the place, the date and the day and hour at which the destrained property will be sold if the amount for which the distraint has been effected is not paid within 15 days from the date of service of the written demand.(2)The written demand shall be dated and signed by the distrainer and shall be served upon the defaulter by delivering a copy to him or to some adult male member of his family at his usual place of abode or to his authorised agent or when such service cannot be effected, by affixing a copy of the written demand on some conspicuous part of his abode and land:Provided where the defaulter does not reside in the village in which land, standing crops or produce which is distraint, is situated, the written demand shall be sent to the defaulter to his last place of residence [or ordinary place of business] [Added by Haryana Notification No. S.O.5/H.A. 22/1984/Ss. 131 and 14A/2007. Dated 19.1.2007.] by registered post with acknowledgement due.
