Section 8 in The Orissa Public Demands Recovery Rules, 1963
8. Warrant for attachment.
- Except as otherwise provided in the Act, in the principal rules and in these rules, when in movable property is to be attached, the Certificate Officer shall issue in writing and signed by him a warrant in Form No. A given in Appendix-A of these rules to the Officer ordered to execute the attachment, specifying the name of the certificate-debtor and the amount to be realised from him.
