Section 14 in The Orissa Public Demands Recovery Rules, 1963
14. Procedure for the attachment of movable property when its value is up to Rs.20 or above.
- When the Attaching Officer believes that the property attached does not exceed Rs.20 in value, he shall inform the certificate-debtor or, in his absence, any adult member of his family, that it will be sold by public auction at once without the issue of any proclamation. In case the certificate-holder, or the certificate-debtor, or any person on his behalf objects to this, the Attaching Officer shall convene a Panchayat of not less than three respectable adult inhabitants of the neighbourhood, of whom the ward member of the Grama Panchayat of the village shall be one, and shall require them to assess the value of the property. If they determine that it exceeds Rs.20 in value, the attaching officer shall deal with it according to the rules for the sale of movable property exceeding Rs.20 in value; otherwise, he shall proceed forthwith to sell it by auction, after giving such reasonable notice as the circumstances of the case admit of to intending purchaser.
