Section 28A in The Orissa Public Demands Recovery Rules, 1963
28A. Expenses of custody, maintenance etc., of live-stock.
- The expenses of maintenance and custody of live-stock as provided in Rules 18, 21 and 22 and the remuneration payable to the person entrusted with the custody of the attached live-stock under Rule 18 shall, on being called upon by the Certificate Officer, be paid by the certificate-holder. If the certificate-holder fails to deposit the same, the Certificate officer may withdraw the attachment.C. Attachment of immovable property
