When under Order XXI, Rule 48, a Court attaches the salary or allowances of a servant of the Government or of a Railway Company or of a local authority, the appropriate Government or the Railway or local authority, as the case may be, is liable for any sum disbursed in contravention of the attachment order, if a notice of the order of attachment has been given to such officer as the appropriate Government may, by notification in the Official Gazette, appointment for this purpose. The attachment order should be addressed to the proper officer. A list of the officer so notified is given in Appendix I.
