Section 18 in The Orissa Public Demands Recovery Rules, 1963
18. Custody of attached live-stock with a person other than the Attaching Officer.
- In the event of the certificate-debtor expressing his unwillingness or inability to keep the attached live-stock in his custody, the Attaching Officer, with the approval of the Certificate Officer may entrust the attached livestock to any other fit person in the locality under his own supervision. The Certificate Officer may fix the remuneration to be allowed to such person, after taking into account the local circumstances and the charges which such person may have to incur for the maintenance and custody of such live-stock.
