Section 17 in The Orissa Public Demands Recovery Rules, 1963
17. Custody of attached live-stock with the certificate-debtor.
- Notwithstanding anything contained in Rule 13 of the principal rules, the Attaching Officer may, with the approval of Certificate Officer, entrust, subject to his right of supervision, any live-stock seized in the custody of the certificate-debtor on his giving a receipt and executing a bond in Form No. M given in Appendix-'A' of the these rules, subject to the conditions specified hereunder :(i)he shall not sell, give away, transfer mortgage or otherwise alienate or encumber the attached live-stocks ;(ii)he shall take the responsibility of feeding and tending the attached live-stock kept in this custody ;(iii)he shall intimate forthwith to the Certificate Officer concerned any permanent injury, casualty or loss in respect of any livestock kept in his custody, specifying the cause thereof. If the Certificate Officer is satisfied on enquiry that the permanent injury, casualty or loss was on account of negligence or carelessness of the certificate-debtor, the later shall be liable to indemnify the damage or loss, as the case may be;(iv)he shall, on receipt of intimation from the Certificate Officer, produce before the latter or any other officer entrusted with the sale at his own cost on the date and place fixed for the sale, the attached live-stock kept in his custody.
