Section 315 in The U.P. Co-operative Societies Rules, 1968
315.
After the attachment is made, the Sale Officer may arrange for the custody of the property attached, with the decree holder or otherwise. If the attached property is live-stock, the person in whose custody the live-stock has been placed shall be responsible for its maintenance, expenses on such maintenance being chargeable from the judgment-debtor. The Sale Officer may, at the instance of the judgment-debtor or of any person claiming an interest in such property, leave it in the Village or place where it was attached, in the charge of such judgment-debtor or person, if he enters into a bond in the form specified by the Registrar with one or more sureties (as may be considered sufficient for the production of the property) when called for.
