Section 93(6) in The Arunachal Pradesh Co-operative Societies Rules, 1984
(6)Where the movable property to be attached is the salary or allowance or wages of Public Officer or a railway servant or a servant of a local authority or a firm or a company, the Recovery Officer may, on receiving a report from the Sale Officer, order that the amount shall, subject to the proviso to Section 60 of the Code of Civil Procedure, 1908 as amended by Act No. 104 of 1976, be withheld from such salary or allowance or wages either in one payment or by monthly instalments as the Recovery Officer may direct and upon receipt of the order, the officer or other person whose duty it is to disburse such salary or allowance or wages shall withhold and remit to the Sale Officer, the amount due under the order or the monthly instalments, as the case may be.
