Section 4(2) in The U.P. Agricultural Credit Rules, 1975
(2)On receiving the copy of the document referred to in sub-rule (1), the Tahsildar shall cause to be noted, in the Remarks Column of the Annual Register (Khatauni) for the Fasli year in which such document was executed the following particulars of the charge, variation or mortgage -(a)the amount of financial assistance ;(b)the name of the bank granting such assistance ;(c)the date of execution of the deed of charge, variation to mortgage ; and(d)the period during which the amount shall be repaid.
