Section 5 in The Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Rules, 1976
5. Service of notice to show cause against distraint on the agriculturist and sale of the mortgaged property.
- If the prescribed authority is satisfied that the application is in order, he shall cause to be served on the agriculturist or his heir or legal representative, a written notice of demand in Form "B" calling upon him to pay the amount specified in the notice within fifteen days from the date of service thereof, or to show-cause why the property charged be not distrained and sold or the property mortgaged be not sold, as the case may be.
