Section 5(2) in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Rules, 1976
(2)The Branch manager/Agent of the Bank concerned shall for the purpose of this section make an application to the Collector/ Additional Collector/Sub-Divisional Officer/Assistant Collector concerned giving the following particulars with respect to the loan sought to be recovered:(i)Name of the cultivator, [his heir or legal representative, as the case may be] [Added by G.S.R. No. 64, Notification No. F. 2(I) Agri./V/70, dated 4.8.1976 (published in Rajasthan Gazette. part IV-C, dated 26.8.1976 at page 253)];(ii)Certified copy of loan agreement;(iii)Certified statement of account;(iv)Amount overdue towards principal and towards interest and date on which it became overdue;(v)Certified copy of documents creating mortgage or charge with evidence regarding its registration;(vi)Other details of the immovable property sought to be sold such as valuation, detail of co-owners etc. Which may be available with the Bank;(vii)Details of any other effort made by the Bank to effect recovery; and(viii)Reasons, if known to the Bank for non-payment.
