Section 6 in The West Bengal Agricultural Credit Operations Act, 1973.
6. Mortgage and charge on land in favour of a credit agency by declaration. -
(1)Notwithstanding anything contained in any other law for the time being in force, an agriculturist who seeks to obtain financial assistance from a credit agency for carrying out any agricultural purpose shall, by a declaration submitted in such form and in such manner as may be perscribed, mortgage or charge the land owned by him as security for such financial assistance.(2)Notwithstanding anything contained in the Registration Act, 1908, a mortgage or charge executed by an agriculturist through the declaration made under sub-section (1) shall be deemed to have been duly registered in accordance with the provisions of the said Act with effect from the date on which, such mortgage cr charge was executed provided that the credit agency shall forward, within such time and in such manner as may be prescribed, a copy of the declaration whereby the mortgage or charge was executed, to the Registering Officer within the local limits of whose jurisdiction the whole or any part of the property mortgaged or charged is situate and the Registering Officer shall file the said copy in his Book No. 1 prescribed under section 51 of the said Act.(3)For the removal of doubts it is hereby declared that no duty under the Indian Stamp Act, 1899 or fee under the Registration Act, 1908 shall be payable on a declaration referred to in this section.
