141. In order to secure the land revenue the Collector may prevent the reaping of the crop, or.
- It shall be lawful for the Collector in order to secure the payment of the land revenue by enforcement of the lien of [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Ordef in Council.] Government] on the crop-(a)to require that the crop growing on any land liable to the payment of the land revenue shall not be reaped until a notice in writing has first been given to himself or to some other officer to be named by him, in this behalf, and such notice has been returned endorsed with an acknowledgement of its receipt;(b)the removal thereof, or. - to direct that no such crop shall be removed form the land on which it has been reaped, or from any place in which it may have been deposited, without the written permission of himself or of some other officer as aforesaid;(c)place watchmen over it. - to cause watchmen to be placed over any such drop to prevent the unlawful reaping or removal of the same, and to realize the amount required for the remuneration of the said watchmen, at such rate not exceeding the rate of pay received by the peons on his establishment he may deem fit, as an arrear of land revenue due in respect of the land to which such crop belongs.
