Section 14 in Andhra Pradesh Revenue Recovery Act, 1864
14. Distress to be proportionate to the arrear:
- The distress levied shall not be excessive, that is to say, the property distrained shall be as nearly as possible proportionate to the amount of the arrear.[14A. Articles exempted from distraint: - The following articles shall not be distrained for arrears of revenue:(a)the necessary wearing apparel, cooking vessels, beds, bedding of the defaulter and such personal ornaments of a woman as in accordance with religious usage cannot be parted with by her;(b)his ploughs, implements of husbandry, one pair of ploughing cattle, such manure and seed g ain stocked by the defaulter or on his behalf by his relations as may be necessary for the due cultivation if his lands in the ensuring year ; and(c)any other class of articles which may be notified by the Government in the Andhra Pradesh Gazette.][Inserted by Section 5 of the Madras Rent & Revenue Sales and the Madras Revenue Recovery (A.P. Extension and Amendment) Act, 1958.]
