Section 16(2) in Bihar and Orissa Public Demand Recovery Rules
(2)A copy of such order shall be affixed on some conspicuous part of the office of the Certificate Officer and another copy shall be sent, in the case of the debt to the debtor, in the case of the share to the proper officer of the Corporation and, in the case of the other movable property (except as aforesaid), to the person in possession of the same.
