(1)Every creditor referred to in clause (e) of Section 5 shall, within such period as may be prescribed, furnish to the Tahsildar having jurisdiction over the area where such creditors has his ordinary place of business, a statement in such form as may be prescribed containing the names of all the persons who have pledged movable property with him, the nature and description of such property, the amount advanced and due as on the commencement of this Act, the rate of interest and such other particulars as may be prescribed.(2)A debtor referred to in clause (e) of Section 5 may also make an application to the Tahsildar having jurisdiction over the area where his creditor has his ordinary place of business for an order for the return of the movable property pledged by the debtor.(3)On receipt of a statement under sub-section (1) or an application under sub-section (2), and after such inquiry conducted in the manner prescribed, the Tahsildar shall by order, determine-(i)where a statement has been furnished by the creditor under sub-section (1), which of the persons who have pledged movable property with him arc entitled to relief under Section 5; and(ii)where an application has been made by the debtor under sub-section (2), whether the debtor is entitled to relief under Section 5;and direct the creditor to produce, on or before the date specified in the order, the movable property pledged by such debtor.(4)Where the movable property pledged by the debtor is in the possession of any transferee of the creditor, the creditor shall redeem the said property from such transferee and produce it on or before the date specified in order referred to in sub-section (3).(5)If the creditor fails to produce the movable property as directed in the order under sub-section (3)-(a)the Tahsildar may enter any premises of the creditor or of the transferee of the creditor other than a bank referred to in clause (d) or clause (e) of Section 25, and search and seize the said property; and(b)where the movable property is in the possession of any of the banks referred to in clause (d) or clause (e) of section 25, the Tahsildar shall-(i)by an order, direct the said bank to deposit, on or before the date specified in the order, the movable property with the Tahsildar together with a statement specifying the amount due to the said institution in respect of the said property and simultaneously issue a certificate to the said bank to the effect that the amount due to the said bank in respect of the said property shall be recovered from the creditor as if it were an arrear of land revenue and paid to the said bank; and(ii)on the said bank depositing the said property with the Tahsildar, acknowledge in writing the receipt of the movable property and proceed to recover from the creditor such amount as is due to the said bank in respect of the said property as if it were an arrear of land revenue, and on such recovery, pay the same to the said bank.(6)After such production or recovery or deposit of the movable property pledged, the Tahsildar shall deliver the said property to the debtor.(7)Pending determination of the question under sub-section (3), no creditor or the transferee of the creditor shall sell or pledge or otherwise dispose of any movable property pledged by the debtor.(8)Notwithstanding anything contained in sub-section (5) or in any other law for the time being in force, a Tahsildar-(a)may enter any premises of the creditor or of the transferee of the creditor other than a bank referred to in clause (d) or clause (e) of Section 25 and search and seize the movable property pledged by debtors and arrange for their safe custody;(b)shall proceed to determine which of the movable properties so seized are to be released to the debtors and pass orders accordingly.(9)The provisions of Sections 100 and 165 of the Code of Criminal Procedure, 1973, relating to search and seizure shall, so far as may apply to searches and seizures under sub-sections (5) and (8).
