Section 4(2) in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Rules, 1976
(2)For the purpose of distraint and sake in the event of failure of the cultivator to pay an overdue loan, Branch Manager/Agent of the Bank shall make an application to the Collector/Additional Collector/Sub-Divisional Officer concerned giving the following particulars:(i)Name of the cultivator [his heir or legal representative, as the case may be] [Vide notification No. F.2(I) Agri./V/76, dated 10.3.1976 (Published in Rajasthan Gazette Ex.-ord., Pt. IVC(1), dated 10.3.1976)],(ii)Certified copy of loan agreement;(iii)Certified statement of account;(iv)Amount overdue towards principal and towards interest with date on which it became overdue;(v)Description crop/other movable property charged, including location and details of defaulter's interest or share thereof;(vi)Description of property required to be distrained and sold;(vii)Description of efforts made by the Bank to effect recovery, if any; and(viii)Reasons, if known to the Bank for non-payment.
