Section 53(3) in Jammu and Kashmir Co-operative Societies Rules, 2001
(3)On receipt of such application, the Recovery Officer shall verify the correct-ness and genuineness of the particulars set forth in the application with the records, if any, in the office of the Registrar and prepare a demand notice in writing in duplicate in the form specified by the Registrar setting forth the name of the defaulter and the amount due and forward it fit to a sale officer.
