Section 121 in Civil Court Rules of the High Court of Judicature at Patna
121.
An officer deputed to attach movable property should be furnished with a certificate stating the period for which the fee required under Part V, Chapter I, rule 397, has been paid, and he shall give notice thereof to the judgement-debtor or other person at whose instance he remains in possession at the place of attachment and if such person shall desire that the property shall remain at that place for a longer period, he shall be bound to pay into Court in advance the further fee required by the second paragraph of Note 1 to that rule. [G.L 4/30]
