Section 7 in The Orissa Public Demands Recovery Rules, 1963
7. Application for attachment of movable properties in the possession of the certificate-debtor.
- When an application is made for the attachment of movable property in the possession of the certificate-debtor, the certificate-holder shall declare whether the value of the property is above Rs.20 or below. If the property is declared to be above Rs. 20 in value, the certificate-holder shall pay the costs of issuing the proclamation of sale. Should the value of property having been declared to be Rs.20 or under be found to exceed Rs.20, the certificate-holder shall pay the costs of issuing proclamation of sale immediately on receipt of the notice of attachment :Provided that the requirements of this rule shall not apply to the public demand payable to any Government Department.
