Section 8 in The Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Rules, 1976
8. Custody of distrained property.
- The prescribed authority shall make proper arrangements for custody and preservation of distrained property during the, interval between distraint and sale thereof. The applicant or an officer of the Bank concerned, if so authorised by the applicant, shall, if required by the prescribed authority, undertake the custody and preservation of the property distrained.
