Section 3 in The Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Rules, 1976
3. Action to be taken by the Bank prior to the making of application referred to in Rule 4.
- If an agriculturist fails to repay to the Bank, the whole or part of the financial assistance obtained by him on or before the due date, the Bank shall serve him or his heir or legal Representatives with at feast fifteen days' clear notice, informing him that it he fails to pay the amount due within the period specified in the notice the land or any interest therein upon which the payment of such money is charged or mortgaged, shall be distrained and sold through the prescribed authority.
