Section 4(1) in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Rules, 1976
(1)The District Collector/Assistant Collector/Additional Collector of the District/Sub-Divisional Officer of the Sub-Division, within whose jurisdiction, the bank or its branch which disburse the loan is situated, shall be the official designed by the State Government for exercising powers for the purpose of section 5(3). However, in case of standing crop. other produce or other movable property attached to or installed on the land, the Collector/Additional Collector/ Assistant Collector of the District/Sub-Divisional Officer/Assistant Collector officer of the Sub-Division where the property is situated shall be the designed official, in case the bank or its branch is not located in that District/Sub-Division.
