Section 131(a) in The Delhi Co-operative Societies Rules, 2007
(a)The Recovery Officer shall, after giving notice to the decree-holder, proceed to the place where the defaulter resides or the property to be detrained is situated and serves the demand upon him in Form no. 33. If the demand together with the interest and all expenses is not at once paid, the Recovery Officer shall make the distress and shall immediately deliver to the defaulter a list of inventory of the property distained and an intimation of the place, day and hour at which the detrained property will be brought to sale if the amounts due are not previously discharged. If the defaulter is absent, the Recovery Officer shall serve the demand notice on some adult member of his family or his authorized agent or when such service cannot be affected, shall affix a copy of the demand notice on some conspicuous part of his residence. The Recovery officer shall then proceed to make the distress and shall fix the list of the property attached on the usual place of residence of the defaulter endorsing thereon the place where the property may be lodged or kept and an intimation of the place, day and hour of sale, if the amounts due are not previously discharged.
