Section 99(2) in The Orissa Co-operative Societies Rules, 1965
(2)On receipt of the application, the Principal Officer of the area, shall verify the correctness and genuineness of the particulars set forth in the application with the records, if any, in his office and prepare and sign a demand notice in writing in duplicate in the form prescribed by the [Auditor-General] [Substituted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.] setting forth the name of the defaulter, the amount due including the expenses, if any, and the betta to be paid to the person who shall serve the demand notice and forward to a Sales Officer to effect service in the manner hereinafter prescribed. If the defaulter resides or the property situated or held outside the jurisdiction of the Principal Officer of the area to whom the application is made, the Principal Officer of the area within whose jurisdiction the defaulter resides, or such property is situated or held on receipt of the application by transfer as provided under Sub-rule (2) of Rule 98 shall sign the demand notice and shall forward it to his Sales Officer to effect service.
