Section 3 in The Bombay Agricultural Debtors Relief Rules, 1947
3. Seasonal finance.
- The purposes, advancing of loans for which shall be "seasonal finance" within the meaning of clause (13) of section 2, shall be -(i)Raising of crops during the ploughing season or later, ploughing, sowing, harrowing, weeding, harvesting, purchase of seeds and manure;(ii)Labour charges;(iii)Transport charges;(iv)Purchase of fodder;(v)Intercultivating;(vi)Threshing;(vii)Hire or purchase of plough cattle and agricultural implements;(viii)Maintenance of the debtor and his dependants and of his cattle and repairs to agricultural implements; and(ix)Current expenses of running agricultural machinery, e.g., pumps or engines, including fuel charges.
