Section 56(5) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(5)If the Managing Director of the Board is satisfied on affidavit, enquiry or otherwise that any person with intention to delay or obstruct the enforcement or any order that may be passed against him under this section is about to dispose of the whole or any part of his property or is about to remove the whole or any part of his property from the State, he may, unless adequate security is furnished, direct, the conditional attachments of the said property or such part thereof as he thinks necessary and such attachment shall have the same effect as if attachment is made by a competent civil court.
