Section 57B in The Bihar Co-operative Societies Act, 1935
57B. Form of application.
(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.(2)The application shall be signed and verified in the manner prescribed by the Code of Civil Procedure, 1908 (5 of 1908), for the signing and verification of plaints.
