(1)When the crop of any land or any portion of the same is sold, mortgaged or otherwise disposed of, whether by private agreement or by order of a Civil Court or other public authority, the [Tahsildar] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.] may, if he thinks it necessary, prevent its being removed from the land until the demand for the current year in respect of the said land is paid, whether the date fixed for the payment of the same has arrived or not. But in no case shall a crop or any portion of the crop, which has been sold, mortgaged or otherwise disposed of, be detained on account of more than the demands of the year in which the detention is made.(2)In order to secure the payment of the land revenue by enforcement of the lien of the State Government on the crop, the [Tahsildar] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.] may,-(a)require that the crop growing on any land liable to the payment of land revenue shall not be reaped until a notice in writing has first been given to himself or some other officer to be named by him in this behalf;(b)direct that no such crop shall be removed from the land on which it has been reaped or from any place in which it may have been deposited without the written permission of himself or of some other officer as aforesaid;(c)cause watchmen to be placed over any such crop to prevent the reaping or removal of the same, and recover the cost incurred thereby as an arrear of land revenue due in respect of the land to which such crop belongs.(3)Any person who disobeys or abets the disobedience of, any order passed under sub-section (2), after the same has been duly published or a notice thereof has been served upon him, shall be liable, after a summary enquiry by the [Tahsildar] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.], to a fine not exceeding double the amount of the land revenue due on such land.(4)The [Tahsildar] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.] shall not defer the reaping of the crop, nor prolong its deposit unduly, so as to damage the produce. If within two months after the crop has been deposited, the land revenue due has not been paid, the [Tahsildar] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.] shall either release the crop and proceed to realise the revenue in any other manner authorised by this Chapter or take such portion thereof, as he may deem fit, for sale under the provisions of this Chapter, applicable to sales of movable property in realisation of the revenue due and of all legal costs and release the rest.
