Section 103(2) in The Orissa Co-operative Societies Rules, 1965
(2)If by the service of the demand notice, it is intended to attach a growing crop and if considerable time must elapse before the crop is likely to be fit or to be cut or gathered the Principal Officer of the area may suspend the service of the demand notice for such time as he thinks fit and may, in his discretion make an order prohibiting the removable of the crop pending the service of the demand notice.
