- When Amin has to make an attachment under an order of the Court and he apprehends that resistance will be offered by the judgment-debtor, he shall make a request to the Court for requisite police help and shall mention full reasons for fearing a breach of peace. On request being made that Court shall write to the Superintendent of the Police for providing necessary Police assistance.In cases of emergency, when the above procedure is not possible, application shall be made to the Officer-in-charge of the police station concerned.
