Warrant to Enforce the Payment of Maintenance by Attachment and Sale

(See section 125 of the Criminal Procedure Code)

To (name and designation of the police officer or other person to execute the warrant).

WHEREAS an order has been duly made requiring (name) to allow to his said wife (or child or father or mother) for maintenance the monthly sum of rupees, and whereas the said (name) in willful disregard of the said order has failed to pay rupees, being the amount of the allowance for the month (or months) of;

This is to authorise and require you to attach any movable property belonging to the said (name) which may be found within the district of, and if within (state the number of days or hours allowed) 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........19.

(Seal of the Court) (Signature)