Section 2 in The Bengal Indigo Contracts Regulation, 1823
2. When persons making advances for cultivation of indigo-plant on certain land have lien on, or interest in, its produce.
- If any person shall have given advances to a raiyat, or other cultivator of the soil, under a written engagement, stipulating for the cultivation of indigo-plant on a portion of land of certain defined limits, and for the delivery of the produce to himself, or at a specified factory or place such person shall be considered to have a lien or interest in the indigo-plant produced on such land, and shall be entitled to avail himself of the process hereinafter provided for the protection of his interests and for the due execution of the conditions of the contract.
