Section 57F in The Bihar Co-operative Societies Act, 1935
57F. Rights to reap etc., produce.
(1)A distraint under this Chapter shall not prevent any person from reaping, gathering or storing any produce or doing any other act necessary for its due preservation.(2)If the person entitled to do so fails to do so at the proper time, the distraining officer shall cause any standing crops or ungathered products distrained to be reaped or gathered when ripe, and stored in such granaries or other places as are commonly used for the purpose or in some other convenient place in the neighbourhood or shall do whatever else may be necessary for the due preservation of the same.(3)In either case the distrained property shall remain in the charge of the distraining officer or of some other person appointed by him in this behalf.
