Code of Criminal Procedure 1973 , FORM NO 53

FORM NO. 53. Warrant to Attach the Property of the Principal on Breach of a Bond to Keep the Peace

WHEREAS ……………………. (name and description) did, on the.……. ……………….day of ………………….20… enter into a bond for the sum of rupees……….. …………. binding himself not to commit a breach of the peace, etc. (as in the bond), and proof of the forfeiture of the said bond has been given before me and duly recorded; and whereas notice has been given to the said……………………. (name) calling upon him to show cause why the said sum should not be paid, and lie has failed to do so or to pay the said sum;

This is to authorise require you to attach by movable property belonging to the said. ……………(name) to the value of rupees……………….. which you may find within the district of…………………, and, if the said be not paid within ………, to sell the property so attached, or so much of it as may be sufficient to realise the same and to make return of what you have done under this immediately upon its execution.

Dated, this ... ..................... day of …………….20………………………

(Seal of the Court)