Section 15(1) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(1)If any instalment payable under a mortgage executed in favour of a [Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.] or any part of such instalment remains unpaid for more than one month from the date on which it falls due, the managing committee may, in addition to any other remedy available to the said bank, apply to the Registrar for the recovery of such instalment or part thereof by distraint and sale of the produce of the mortgaged land including the standing crops thereon.
