ORDER TO ATTACH SALARY OF PUBLIC OFFICER OR SERVANT OF RAILWAY COMPANY OR LOCAL AUTHORITY
(O. 21, r. 48.)?
(Title)
To
WHEREAS ___________, judgment-debtor in the above-named case; is a (describe office of, judgment-debtor) receiving his salary (or allowances) at your hands; and whereas _______, decree- holder in the said case, has applied in this Court for the attachment of the salary (or allowances) of the said ______ to the extent of ______ due to him under the decree; You are hereby required to withhold the said sum of ______ from the salary of the said _____ in monthly instalments of _______ and to remit the said sum (or monthly instalments) to this Court.
GIVEN under my hand and the seal of the Court, this ______ day of ______ 20______.
Judge.
