Section 6C in Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971
6C. [ Recording of grant of loans and encumbrances etc., in the pass book and punishment or contravention thereof. [Inserted by Andhra Pradesh Act 11 of 1980.]
- [(1 ) Every loan granted by any credit agency [on the security of the land, or crop], every encumbrance of land for the grant of a loan and every repayment of such loan shall be recorded in the pass book by the concerned officer or authority under attestation by a competent officer of the credit agency, and also made an entry of the discharge after the repayment of the loan:][Provided that after three months from the date of publication of the notification under sub-section (2) of Section 3, [in the Andhra Pradesh Gazette or in the District Gazette] [Substituted by Andhra Pradesh Act 9 of 1994, w.r.e.f. 31-10-1993.], no loan shall be granted by any credit agency to a owner-pattadar without the production of the title deed and pass book and to others without the production of their pass books.](2)Any [title deed and pass book] [Substituted for 'Pass Book' by Andhra Pradesh Act 9 of 1994, w.r.e.f. 31-10-1993.] holder approaching a credit agency of a loan without getting necessary entries relating to alienations transfers of his land or any encumbrance or charge thereon subsequent to the issue of the [title deed and pass book] [Substituted for 'Pass Book' by Andhra Pradesh Act 9 of 1994, w.r.e.f. 31-10-1993.], duly entered therein shall be deemed to have committed an offence under Section 420 of the Indian Penal Code and shall be punished for such offence.(3)[ Every loan referred to in sub-section (1) shall be deemed to have been secured by a charge on the land or interests of the borrower. If any loan referred to in sub-sec. (1) remains un-recovered, then the credit agency shall request the Collector to recover the loan. On receipt of such request from a credit agency by the Collector, every loan referred to in sub-section (1) shall be liable to be recovered as arrears of land revenue by the Revenue Department and the amount recovered shall be paid to the credit agency. The recovery under the Revenue Recovery Act shall be without prejudice to other modes of recovery available to a credit agency.] [Substituted by Andhra Pradesh Act 9 of 1994, w.r.e.f. 31-10-1993.]]
