Section 55 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
55. Expenditure incurred on attached property.
(1)Where the livestock attached is not left in the charge of the 'defaulter, the expenses for feeding and watering it shall be charged at such rate as the Revenue Court may, by general or special order, fix.(2)Where the property attached is movable property other than livestock, and is not left in the charge of the defaulter, the expenditure for its safe custody shall be charged at such rate as the Revenue Court may, by general or special order, fix.(3)The costs incurred under sub-rules (1) and (2) shall be first charge on the sale-proceeds of the property.
