Section 14(ii) in The Bombay Agricultural Debtors Relief Rules, 1947
(ii)Authorised person not to withhold permission for sale of craps or produce. - The authorised person shall not unreasonably withhold permission required by a debtor under sub-section (1) of section 53 for sale of the standing crops or the produce of his land and if the authorised person himself buys the crops or produce he shall pay the debtor the price thereof at the market rate.
