Section 15(1) in The M.P. Sahakari Krishi Aur Gramin Vikas Bank Rules, 2001
(1)As soon as distraint of produce and properties are made, distrainer shall prepare a list of produce and other movable properties distrained in such form as may be issued by the Registrar and copy of such list shall be delivered to the defaulter/ guarantor of any member of his/her family present at the time of distraint. The distrainer shall also give intimation in such form as may be issued by the Registrar to the defaulter/guarantor showing date, place and time on which distraint properties will be sold.
