(2)any crops or other products of the earth while have been grown on the holding and have been reaped or gathered and are deposited on the holding or on a threshing-floor or place for treading out grain, or the like, whether in the fields or within a homestead:Provided that no distraint shall be made-(i)by a proprietor or manager, as defined in the Land Registration Act, 1876 (Ben. Act VII of 1876) or a mortgagee of such a proprietor or manager, unless his name and the extent of his interest in the land in respect of which the arrear is due have been registered under that Act; or(ii)by a Sub-proprietor, bazyaftidar, or tenure-holder, unless his name and the extent of his interest in the land in respect of which the arrear is due have been -(a)registered under Sections 14, 15 or 16, or under any law previously in force; or(b)record in a record-of-rights finally published under Chapter XI or under some other law for the time being in force; or(iii)by an agent employed in the collection of rent, unless he is expressly authorised by power of attorney in that behalf; or(iv)for the recovery of any sum in excess of the rent payable for the holding in the preceding agricultural year, unless that sum is payable under a written contract or in consequence of a proceeding under this Act or an enactment hereby repealed; or(v)where the holding or any part of the holding of a raiyat has been sub-let with the written consent of the landlord in respect of the produce of such holding or part; or(vi)where the holding or any part of the holding of a bazyaftidar raiyat has been sub-let in respect of the produce of such holding or part.
