Section 4 in The Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Rules, 1976
4. Application by the Bank for distraint.
(1)On the agriculturist failing to make the payment to the Bank within the period specified in the notice under Rule 3, the Bank may apply to the prescribed authority within whose jurisdiction the agriculturist resides or holds such property for distraint and sale of the said property.(2)Every application under Sub-rule (1) shall be in Form "A".(3)A copy of the document creating the charge duly certified by an Officer or the Bank authorised by it in this behalf shall be filed along with the application referred to in Sub-rule (1).
