Section 261 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
261.
Where live-stock or other movable property has been attached, the attaching officer shall-(a)if the defaulter furnishes such security as appears to the officer to be sufficient order that it be left in the custody of the defaulter; or(b)if the defaulter, does not furnish such security and some respectable person is willing to undertake the custody and to produce the live-stock or other movable property when required order that it be placed in the custody of such person.
