Section 13(1) in The Bengal Agricultural Debtors Act, 1936
(1)[At the time of giving the notice referred to in sub-section (2) of section 12, the Board shall,] [substituted by Bengal Act 8 of 1940.] in the prescribed manner, serve a notice on the debtor (unless the debtor is himself the applicant) and on every creditor whose name and address are given in the application and also publish a general notice requiring the debtor and all creditors to submit a statement of debt in the prescribed form within one month of the date of service of the notice, or publication of the general notice, whichever is later [and further requiring all creditors to produce on a date specified in the notices all documents (including entries in books of account) by which the creditor intends to prove any debt owing to him, together with a true copy of each such document] [Words inserted by Bengal Act 8 of 1940.]:Provided that, if the Board is satisfied that the debtor or any creditor is for good and sufficient cause unable to comply with such notice, it may extend the period for the submission of his statement of debt [or the production of his documents and true copies thereof] [Words inserted by Bengal Act 8 of 1940.],
