Section 3 in The Hyderabad Agricultural Debtors Relief Rules, 1957
3. Financing of crops for other purposes.
- The other purposes, for which loans may be advanced for the "financing of crops" within the meaning of clause (7) of section 2, shall be -(i)Labour charges;(ii)Transport charges;(iii)Purchase of fodder;(iv)Intercultivating;(v)Threshing;(vi)Hire or purchase of plough; cattle and agricultural implements;(vii)Maintenance of the debtor and his dependants and of his cattle and repairs to agricultural implements;(viii)Current expenses of running agricultural machinery, e.g., pumps or engines, including fuel charges; and such other purpose in respect of any particular area in any particular year as may have been certified by Government to be necessary for the purpose of raising or harvesting any crop in that year.
