Section 12 in The U.P. Agricultural Credit Rules, 1975
12. Application for distraint and sale of the Movables : Sections 10-B and 25.
(1)Where any charge has been created on any movable property or the crop, or other produce in favour of a Bank in respect of any financial assistance granted to an agriculturist, and the whole or any part of the amount due in respect thereof remains unpaid, the Bank may apply to Tahsildar having jurisdiction, for distraint and sale of such property, crop or other produce.(2)Every application under sub-rule (1) shall be in Form B. The application shall be accompanied by sufficient number of copies thereof along with copies of notices in Form C for service on the agriculturist or his heirs or legal representatives, as the case may be.(3)A fee at the rate of ten per cent (or at such other rate as the State Government in the Revenue Department may from time to time fix in this behalf), on the amount of the claim shall be payable in respect of every such application. The amount of fee shall be deposited in Government Treasury under the Head "065 - Other Administrative Services - Other Services - (20)Other Miscellaneous - Receipt", and the Treasury Challan shall be attached to the application as evidence of payment of the prescribed fee.(4)An attested copy of the document creating the charge shall be filed along with the application referred to in sub-rule (1). But the Tahsildar may summon the original document as and when he considers it necessary.
