Section 44 in Haryana Co-operative Societies Rules, 1989
44. Distraint of produce.
- Where the property to be distrained is the produce of the charged or mortgaged land including the standing crops thereon, the distrain shall be made by the Distrainer by affixing a copy of the warrant of distraint.-(a)Where such produce is standing crop on land on which such crop has grown; or(b)where such produce has been cut or gathered on the thrashing floor or place for trading out grain or the like or fodder stock on or in which it is deposited;and another copy on the outer door or on some other conspicuous part of the house in which the defaulter ordinarily resides and one copy shall be pasted on some conspicuous part, of village or Panchayat Ghar and the produce shall thereon be deemed to have passed into possession of the distrainer.
