Section 110(1) in The West Bengal Co-Operative Societies Act, 1983
(1)If any sum due as an instalment or part of an instalment payable under mortgage in favour of a cooperative land development bank, central co-operative bank or primary co-operative credit society has remained unpaid for more than one month from the date on which it fell due, the bank or the co-operative society, as the case may be, may, in addition to any other remedy available to it, apply to the Registrar for the recovery of such sum by distraint and sale of not more than half the produce of the mortgaged land, including the standing crops thereon.
