Section 15 in The U.P. Agricultural Credit Rules, 1975
15. Destraint of the property charged : Sections 10-B and 25.
- If the amount specified in the notice or any part thereof remains unpaid after the expiry of the lime allowed therefor, or if no cause is shown, or where the cause shown is considered by the Tahsildar to be insufficient, the Tahsildar shall cause the property charged to be distrained.
