Section 18 in The Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Rules, 1976
18. Action to be taken by the Bank prior to the making of application under Section 10 of the Act.
- If an agriculturist has defaulted in the repayment of three consecutive instalments the Bank shall serve a registered notice on the defaulter calling upon him to clear the dues within one month from the date of issue of the notice and it the borrower does not clear the dues within the stipulated period, a second notice giving him a further period of one month shall be served upon him through registered post. Thereafter an officer of the Bank authorised in this behalf, may move the prescribed authority within the local limits of whose jurisdiction the whole or any part of the property charged or mortgaged is situated, for initiating action under Section 10 of the Act.
