Section 4 in The West Bengal Agricultural Credit Operations Act, 1973.
4. Charge on crop and other movable property in favour of a credit agency. -
Notwithstanding anything contained in any other law for the time being in force or in any custom or usage having the force of law, 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 credit agency notwithstanding that he may not be the owner of the land on and from which the crop is raised.
