Section 16 in The U.P. Agricultural Credit Rules, 1975
16. Custody and preservation of the property distrained : Sections 10-B and 25.
- The Tahsildar shall make proper arrangement for the custody and preservation of the distrained property during the interval between distraint and actual sale thereof. The applicant or an officer of the Bank concerned shall if so required, undertake the custody and preservation of the property distrained.
