Section 57B(1) in The Bihar Co-operative Societies Act, 1935
(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;(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 ungathered at the time at which it is likely to be cut or gathered.
