Section 5 in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Act, 1974
5. Charge on crop and other movable property in favour of a bank.
(1) It shall be lawful for an agriculturist to create a charge on the movable property owned by him or on the crops raised by him, standing or otherwise or other produce from land cultivated by him, to the extent of his interest therein, in favour of a bank, to secure financial assistance from that bank, notwithstanding that he may not be owner of the land on and from which the crop is raised.(2)Notwithstanding any thing to the contrary in the [Rajasthan Co-operative societies Act, 1965] [Rajasthan Co-operative Societies Act, 1965 Reapealed by Rajasthan Co-operative Societies Act, 2001(Now see the New Act, 2011).] or any other law for the time being in force, no charge in respect of financial assistance extended by a Co-operative Society to an agriculturist shall have priority over a charge on the crops raised by him, standing or otherwise, or any other movable property in respect of any financial assistance given to him by a bank, provided the financial assistance made by the bank is prior in point of time to that of the financial assistance extended by the Co-operative Society.(3)A bank may distrain and sell through an official of the State Government, designated in this behalf by the State Government, the crop or other produce or other movables charged to that bank to the extent of the agriculturists interest therein and appropriate the proceeds of such sale towards all moneys due to the bank from that agriculturist.
