Section 53 in The Maharashtra Agricultural Debtors Relief Act, 1947
53. Alienation of standing crops, etc. before repayment of loan prohibited.
(1)No person who is [or was] [These words were inserted by Bombay 70 of 1948, Section 21.] a party to any proceedings or award under this Act and who is indebted to a resource society or any person authorised to advance loans under section 78 of the repealed Act or section 54 of this Act on account of any loan advanced to him for the financing of crops under the repealed Act or seasonal finance under this Act, shall hypothecate or sell the standing crops or the produce of his land without the previous permission of the society or of the person, as the case may be, until such loan has been repaid in full.(2)Any person who hypothecates or sells that standing crop or the produce of his land in contravention of sub-section (1), shall on conviction, be punishable with imprisonment for a term which may extend to six months or with fine which may extend to Rs. 500.(3)No criminal Court shall take cognizance of any offence under this section except on the complaint in writing of the Court before which the proceedings were held or which made the award.
