Section 107 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
107. Power of Collector when apprehended that revenue shall not be recoverable.
- If the Collector has reason to believe that any land holder is a defaulter or it is apprehended that land revenue shall not be recoverable on any land in case the crop is reaped or the produce is sold :(a)he may require that the standing crop of the land liable to payment of land revenue shall not be reaped without a notice to himself or to the officer appointed by him for this work. Such notice shall be given in writing and returned with acknowledgment receipt and if the crop has been reaped:(b)he may direct that such crop shall not be removed from the land on which it has been reaped, or from the place where it may have been stored, without the written permission of the Collector or of other officer as aforesaid;(c)he may appoint a watchman, fixing his pay, to watch that the standing crop is not unlawfully reaped or removed without permission. The pay of such watchman shall not exceed five rupees per month, and may be realised as an arrear of land revenue from the land holders, but if the produce could be watched through the village officers a paid watchman shall not be appointed.
