Section 57B(1) in Jharkhand Co-operative Societies Act, 2008
(1)Every application under the last foregoing section shall specify -(a)the holding of the defaulter and the boundaries thereof or such other particulars as may suffice for its identification:(b)the name of the defaulter;(c)the detailed account of the dues;(d)the nature and approximate value of the produce to be distrained upon.(e)The place where it is to be found, or such other particulars as may suffice for its identification; and(f)If it is standing or not yet gathered at the time at which it is likely to be harvested or gathered.
