Section 4 in The U.P. Agricultural Credit Rules, 1975
4. Noting of charge in Annual Registers : Section 9-A.
(1)Where copies of the document creating charge, or mortgage have been sent to the Sub-Registrar under Section 9 and such charge or mortgage relates to an agricultural land, another copy of such document shall be sent to the Tahsildar within whose territorial jurisdiction such land is situate.(2)On receiving the copy of the document referred to in sub-rule (1), the Tahsildar shall cause to be noted, in the Remarks Column of the Annual Register (Khatauni) for the Fasli year in which such document was executed the following particulars of the charge, variation or mortgage -(a)the amount of financial assistance ;(b)the name of the bank granting such assistance ;(c)the date of execution of the deed of charge, variation to mortgage ; and(d)the period during which the amount shall be repaid.(3)The official making the note shall put his dated signature below the note.(4)The Tahsildar shall thereafter return the copy to the bank after endorsing thereon the following words, namely -"Encumbrances noted(Signature)dated......................"
