Code of Criminal Procedure 1973 , FORM NO 55

FORM NO. 55. Warrant of Attachment and Sale on Forfeiture of Bond for Good Behaviour

WHEREAS. ……………………(name), description and address) did, on the…………….. day of……………. 20……… give security by bond in the sum of rupees…… ………….for the good behaviour of……………….. (name etc., of the principal), and proof has been given before me and duly recorded of the commission by the said. ………………(name) of the offence of. ………………whereby the said bond has been forfeited: and whereas notice has been given to the said ………………. (name) calling upon him to show cause why the aid sum should not be paid, and he has failed to do so or to pay the said sum;

This is to authorise and require you to attach by seizure movable property belonging to the said ………………………. (name) to the value of' rupees ……………………… which you may find within the district of……………. and, if the said sum 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 warrant immediately upon its execution.

Dated, this ... ..................... day of …………….20……………………… (Seal of the Court)