Section 120 in The Orissa Co-operative Societies Rules, 1965
120. Mode of service of demand notice.
- The demand notice issued by the Principal Officer of the area under Rule 99 shall contain the name of the defaulter, the amount due including the expenses, if any, and the batta to be paid to the person who shall serve the demand notice, the time allowed for payment and in case of non-payment the particulars of the properties to be attached and sold or to be sold without attachment, as the case may be. After receiving the demand notice the Sale Officer shall serve or cause to be served a copy of the demand notice upon the defaulter or upon some adult male members of his family at his usual place of residence or upon his authorised agent, or if such personal service is not possible, shall affix a copy thereof on some conspicuous part of is last known residence, or on some conspicuous part of the immovable property about to be attached and sold or sold without attachment, as the case may be :Provided that where the Principal Officer of the area is satisfied that defaulter with intent to defeat or delay the execution proceedings against him is about to dispose of the whole or any part of his property, the demand notice issued by the Principal Officer of the area under Rule 99 shall not allow any time to the defaulter for payment of the amount due by him and the property of the defaulter shall be attached forthwith.
