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FORM NO. 43. Warrant to Levy a Fine by Attachment and Sale
FORM NO. 43
Warrant to Levy a Fine by Attachment and Sale
(See section 42)
To ………………… (name and designation of the police officer or other person or person's who is or are to execute the warrant).
WHEREAS …………………….(name and description of the offender) was on the………………day of………………20……convicted before me of the offence of…………………………………. (mention the offence concisely), and sentenced to pay a fine of rupees ……………….and whereas the said………… (name), although required to pay the said fine, has not paid the same or any part thereof;
This is to authorise and require you to attach any movable property, belonging to the said. ………………………(name) which may be found within the district of…………………….; and if within………………..(state the number of days or hours allowed) next after such attachment the said sum shall not be paid or (forthwith) to sell the movable property attached or so much thereof as shall be sufficient to satisfied the said fine, returning this warrant, with an endorsement certifying that you have done under it, immediately upon its execution.
Dated, this ... ..................... day of …………….20………………………
(Seal of the Court)
(Signature)
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