114 Schedule III
(See Section 103)
Form of Inventory of Property Distrained and Notice of Sale

To,

residing at ..........................................................................

Take notice that I have this day seized the property specified in the inventory annexed hereto, for the value of.................due for the liability* mentioned in the margin for the period commencing with......................day of ..................20................ and ending with the ............................day of....................20................, together with Rs............. due for service of notice of demand, and that, unless within seven days from the date of the service of this notice you pay to the Board the said amount, together with the costs of recovery, the said property will be sold by public auction.

Dated this ............................................day of ..................................20...............

(Signature of officer executing the warrant.)

Inventory
(Here state particulars of property seized).

*Here describe the liability.

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