Section 7 in The Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Rules, 1976
7. Procedure where no cause is shown against distraint.
- If the amount specified in the notice referred to in Rule 5 or any part of property charged thereof is not paid within the time allowed therefor, or it no cause is shown, or where cause shown is considered by the prescribed authority to be insufficient, he shall attach the property charged.
