Section 22 in The Orissa Public Demands Recovery Rules, 1963
22. Custody of live-stock otherwise than in pound.
- If there be no pound available, or if, in the opinion of the Certificate Officer it be inconvenient to lodge the attached live-stock in the pound, the Nazir or any other officer ordered by the Certificate Officer to keep custody of the said live-stock may keep it in his own premises, or he may entrust it to any person selected by himself and approved by the Certificate Officer.The Certificate Officer shall, from time to time, fix the rates to be allowed for the custody and maintenance of the various description of livestock with reference to seasons and local circumstances. The Collector may make any alterations he deems fit in the rates so prescribed.
