Section 70A(1) in The Assam Co-operative Societies Act, 1949
(1)If any instalment of loan or interest payable by a member of a co-operative society of any part of such instalment has remained unpaid for more than 30 days from the date on which it fell due, the managing committee of the society may, in addition to any other remedy available to it, apply to the Registrar or any other officer authorised by him for the recovery of such instalment of part thereof by distraint and sale of the produce of the charged land including the standing crop.
