Section 53(5) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(5)If the Secretary of the Board is satisfied on affidavit, enquiry or otherwise that any person with intention to delay or obstruct the enforcement of any order that may be passed against him under this section is about to dispose of the whole or any part of his property, or is about to remove the whole or any part of his property from the State, he may, unless adequate security is furnished, direct, the conditional attachments of the said property or such part thereof as he thinks necessary and such attachment shall have the same effect as an order a competent civil court.
