Section 6 in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Rules, 1976
6. General.
(1) All notices, summons and proclamations required to be issued for the purpose of this Act, shall be issued, in the manner laid down in the Rajasthan Land Revenue Act and Rules framed thereunder for notices, summons and proclamations.(2)The Bank shall, while making applications for recovery to the prescribed officer/designated officer concerned under these rules, add a flat rate of 5% as recovery charges, to the overdue amount. These shall be leviable form the defaulter, in case recoveries are effected through distraint or sale of movable/ immovable property. The recovery charges shall be deposited in the Government Treasury. Recovery charges at the rate of 2% shall, however, be leviable in case the cultivator makes payment after recovery proceedings have started, but no distraint or sale has been affected.(3)Collector/Additional Collector/Sub-Division Officer/ Assistant Collector shall maintain in their offices a register containing the following particulars:(1)Name of the Bank.(2)Date of application.(3)Name of the cultivator.(4)Amount determined as overdue.(5)Amount recovered.(6)procedure adopted for recovery.(7)Costs charged.(4)The Collector of the Districts shall sent to the Revenue Board every quarter, information, regarding recovery of bank dues in the folloieng proforma:(1)Name of the Bank.(2)Total number of Pending applications.(3)Amount overdue.(4)Amount recovered during the quarter.(5)Reasons for non recovery of the remaining amount.(5)Collectors/shall also send information relating to the progress of recoveries to the Bank Manager/Agent of the lead Bank at the District head quarter and to the Branch Manager of the Bank concerned.
