Section 314 in The U.P. Co-operative Societies Rules, 1968
314.
The Sale Officer shall, after giving previous notice to the decree-holder proceed to the place where the judgment-debtor resides, or where the property sought to be attached is situated, as the case may be, and serve the demand notice issued under sub-rule (c) of Rule 312 upon the judgment-debtor, if available. If the notice of demand has been served on the judgment-debtor and he fails to pay the amount due under the demand notice, the Sale Officer shall make the attachment of the movable property and shall immediately deliver to the judgment-debtor a list or inventory of the property attached and an intimation of the place, date and hour at which attached property shall be brought to sale, in case the amount due is not paid before such date. If the judgment-debtor is not available the Sale Officer shall serve the demand notice on some adult male member of his family or on the authorised agent of the judgment-debtor and when service cannot be effected, the Sale Officer shall affix a copy of such demand notice on some conspicuous part of the judgment-debtor's residence. He shall then proceed to make attachment and shall fix the list or inventory of the property attached on the place where the judgment-debtor ordinarily resides and endorse thereon the place where the property may be lodged or kept and also the place, date and hour at which the sale shall be held.
