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State of Odisha - Section

Section 14 in The Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Rules, 1976

14. Utilisation of sale proceeds.

(1)Where any crop, produce or other movable property is distrained and sold in accordance with these Rules, the amount due to the Bank and the expenses incurred for distraint and sale shall be deducted from the sale proceeds and the balance, if any, shall be paid to the agriculturists concerned.
(2)The agriculturist or his heir or legal representative shall be given a receipt for the amount appropriated from the sale of proceeds.