Section 62 in The Hyderabad Agricultural Debtors Relief Act, 1956
62. Alienation of standing crops, etc., before payment of loan prohibited.
(1)No person, who is or was a party to any proceedings or award under this Act and who is indebted to any person authorised to advance loans under section 63 of this Act on account of any loan advanced to him for the financing of crops or seasonal finance under this Act, shall hypothecate or sell the standing crops or the produce of his land without the previous permission of the person until such loan has been repaid in full.(2)Any person who hypothecates or sells the standing crop or the produce of his land in contravention of sub-section (1), shall on conviction, be punishable with imprisonment for a term which may extend to six months or with fine which may extend to Rs. 500.(3)No Criminal Court shall take cognizance of any offence under this section except on the complaint in writing of the Court before which the proceedings were held or which made the award.
