Section 11 in The U.P. Agricultural Credit Rules, 1975
11. Certificate of discharge : Section 9-B.
(1)When the amount of any financial assistance secured by a charge or mortgage has been fully paid up, the agriculturist or his legal representatives may apply to the bank for issuing a Certificate of Discharge.(2)The Bank shall thereupon prepare Certificate of Discharge in Form A which shall be handed over to the agriculturist or his legal representatives along with the original declaration referred to in Rule 3 (5).(3)Whenever the agriculturist or his legal representatives obtains a Certificate of Discharge from the bank, he may apply to the Tahsildar that the factum of discharge of the debt may be noted in the remarks column of the Annual Register (Khatauni) for the Fasli year in which such certificate was issued.
