(See section 491)
To............of...............
WHEREAS..................(name, description and address) has bound himself as surety for the appearance of ................ (mention the condition of the bond) and the said ................... (name) has made default, and thereby forfeited to Government the sum of rupees ................ (the penalty in the bond);
This is to authorise and require you to attach any movable property of the said .............(name) which you may find within ................. the district of ................. , by seizure and detention; and, if the said amount be not paid within days, to sell the property so attached, or so much of it as may be sufficient to realise the amount aforesaid, and make return of what you have done under this warrant immediately upon its execution.
Dated, this................. day of................ , 20 ............ .
| (Seal of the Court) |
(Signature) |
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