Section 40 in The Orissa Motor Vehicles Taxation Act, 1975
40. Special provisions relating to growing crops - (1) Where the property to be sold is a growing crop and the crop from its natural admits of being stored but has not yet been stored, the day of the sale shall be so fixed as to admit of the crop being made ready for storing before the arrival of such day and the sale shall not be held until the crop has been cut or gathered and is ready for storing,
(2)Where the crop from its nature does not admit of being stored can be sold to a greater advantage in an unripe stage, as in the case of green wheat, it may be sold before it is cut an gathered, and the purchaser shall be entitled to enter on the land, and to do all that is necessary for the purpose of tending or cutting or gathering the crop.
