Section 100 in Karnataka Co-Operative Societies Act, 1959
100. Recovery of moneys due to Societies.
(1)Notwithstanding anything contained in Chapter IX or any other law for the time being in force, on an application made by an approved society for the recovery of arrears of any sum advanced by it to any of its members on account of the financing of crops or seasonal finance and on its furnishing a statement of accounts in respect of the arrears, the Registrar may, after making an enquiry in such manner as may be prescribed, grant a certificate for the recovery of the amount stated therein to be due as arrears:Provided that if the determination of the amount due from any person to the society depends upon decisions on complicated questions of fact or law, the Registrar shall dispose of the case in accordance with the provisions of section 71 as if it were a dispute referred to him for decision under section 70.(2)A certificate granted by the Registrar under sub-section (1) shall be final and conclusive. The arrears stated to be due therein shall be recoverable as arrears of land revenue or according to the procedure provided in section 101:Provided that any error in such certificate may be rectified by the Registrar suo motu or on the application of the society or the member affected by the certificate.(3)It shall be lawful for the Deputy Commissioner to take precautionary measures authorised by [section 188 of the Karnataka Land Revenue Act, 1964] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f.01.11.1973.], until the arrears due to the society together with interest and any incidental charges incurred in the recovery of such arrears are paid or security for payment of such arrears is furnished to the satisfaction of the Registrar.Explanation. - For the purpose of this section,-(i)"approved society" shall mean a society of such class of societies declared to be approved societies for purposes of this section by rules;(ii)"financing of crops" shall mean advancing of loans for the raising of crops during the ploughing season or later for ploughing, weeding, harvesting, purchase of seeds, manure or for such other purposes as may be prescribed by the Registrar, such loans being repayable during the season when the crops for which the loans were advanced are harvested;(iii)"seasonal finance" shall mean the advancing of loans for such purposes as may be specified by notification in the official Gazette by the Registrar, such loans being repayable on or before the 31st of March following or such other date as may be specified by a like notification by the Registrar.
