Section 10(3) in Assam Agricultural Land (Regulation of Reclassification and Transfer for Non-Agricultural Purpose) Act, 2015
(3)Nothing in this section shall restrict the right of the Banks or Financial Institutions to recover any unpaid monies from an owner or transferee as per the existing procedures and laws applicable to the Banks or Financial Institutions in the event of the said land being mortgaged for securing loans towards establishing the intended non-agricultural activity:Provided that in the event of any land being disposed of by the Bank or Financial Institution, the Deputy Commissioner before according No Objection Certificate (NOC) for transfer, shall realize from the transferee (buyer) any penalty amount that might be due on the said land that has been duly charged in accordance- with the provisions of sub-section (1) of this section and remained unpaid.
