Section 24 in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
24. Distraint how to be affected.
(1)Before or at the time when a distraint is made under section 23, the distrainer shall serve or cause to be served upon the defaulter written demand specifying the amount for which the distraint is made.(2)The demand shall be dated and signed by the distrainer and shall be served upon the defaulted by delivering a copy to him or to some adult male member of his family at his usual place of abode or to his authorised agent, or when such service cannot be affected, by affixing a copy of the demand on some conspicuous part of his abode and of his land.
