438. Expenses of attachment of property to be borne by the creditor.
- When there are no funds in the estate, any creditor, desiring the Receiver to attach property, shall file an application supported by an affidavit and a guarantee that he will pay all expenses incurred. A deposit of Rs. 5 shall accompany the guarantee, and all expenses shall be borne by the creditor, who can obtain a refund from the sale proceeds, the Receiver shall show in the accounts of the estate all sums received under this rule.
