Section 121(b) in Himachal Pradesh Co-Operative Societies Rules, 1971
(b)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 sale officer requires the decree holder to undertake the custody of the property, he shall be bound to do so and any loss incurred owing to his negligence shall be made good by the decree-holder. If the attached property is livestock, the decree-holder shall be responsible for providing the necessary fodder therefore. The sale officer may, at the instance of the judgement-debtor, or of any other person claiming an interest in such property, leave it in the village or place where it was attached in the charge of such judgement-debtor or person, if he enters into a bond in the form specified by the Registrar with one or more sureties for the production of the property when called for.
