128. Custody of live-stock or movable property attached.
- Where live stock or other movable property has been attached the attaching office shall:(a)if the defaulter furnishes such security as appears to the officer to be sufficient, order that it be left in the custody of the defaulter, or(b)if the defaulter does not furnish such security and some respectable person is willing to undertake the custody and to produce the livestock or other movable property when required, order that it be placed in the custody of such person.
