WARRANT TO ENFORCE THE PAYMENT OF MAINTENANCE BY ATTACHMENT

AND SALE

To_____________________

WHEREAS an order has been duly made requiring____________ to allow to his said wife for maintenance the monthly sum of rupees______________ , and whereas the said____________ in wilful disregard of the said order has failed to pay rupees , being the amount of the allowance for the month of______________ ;

This is to authorise and require you to attach any movable property belonging to the said ______________ which may be found within the district of______________ , and if within ______________ 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 satisfy the said sum, returning this warrant, with an endorsement certifying what you have done under it, immediately upon its execution.

Dated,______________ this day of______________ ,20 .

 

(Seal of the Court)

 

                                                                                    (Signature)