Section 4(3) in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Rules, 1976
(3)On receipt of the application, along with the necessary documents and information, if the Collector/additional Collector/ Sub-Divisional Officer/Assistant Collector concerned is satisfied that(a)the cultivator has taken a loan from the bank against a charge on the property sought to be distrained;(b)the Charge has been proper ly affected;(c)the loan or an instalment of it is over due;(d)the Bank has issued a demand notice by registered post with acknowledgement due asking the cultivator to pay the overdue amount and a period of one month has elapsed without payment being made; he shall make an order for distraint of the said property.
