Section 253(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(1)If the property attached consists of Government or other securities, jewels or other valuable articles of small bulk, the Nazir shall keep the same together with a descriptive list in a box (other than the ordinary cash chest of the Court) under lock and seal and send the box for safe custody to the nearest Government Treasury under the orders of Judge.
