Section 13 in The U.P. Agricultural Credit Rules, 1975
13. Notice of demand : Sections 10-B and 26.
- On receipt of the application referred to an Rule 12 the Tahsildar shall cause to be noted thereon, the date of its presentation, and if he is satisfied that the application is in order, he shall cause to be served on the agriculturist or his heir or legal representative, a written notice of demand in Form C, calling upon him to pay the amount specified in the notice within a period of fifteen days from the date of service thereof or to show cause why the property charged be not distraint and sold.
