Section 57D in The Bihar Co-operative Societies Act, 1935
57D. Execution of order for distraint.
(1)If an application is admitted under the last foregoing section and an order for distraining any produce is made the Registrar shall send a copy of the order containing the prescribed particulars to the Collector for execution.(2)The Collector shall, upon receipt of the order referred to in sub-section (1), depute an officer to distrain the produce specified therein or such portion of that produce as he thinks fit, and the officer shall proceed to the place where the produce is, and distrain the produce by taking charge of it in this behalf and publishing a notification of the distraint in accordance with rules to that effect made by the State Government.Provided that produce, which from its nature does not admit of being stored, shall not be distrained under this section at any time less than twenty days before the time when it would be fit for reaping or gathering.
