Section 5(1) in The Bihar Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1977
(1)It shall be lawful for an agriculturist to create a charge on the movable property owned by him or on the crop raised by him, standing or otherwise, or other produce from land cultivated by him to the extent of his interest therein, in favour of a bank, to secure financial assistance from that bank, notwithstanding that he may not be owner of the land on and from which the crop is raised.
