LexThe Maharashtra Provision of Facilities for Agricultural Credit by Banks Act, 1974.
Maharashtra · state statute
Open in Lexace · Ask the AI about this act1975 : Mah. V] 1
THE MAHARASHTRA PROVISION OF FACILITIES FOR AGRICULTURAL
CREDIT BY BANKS ACT, 1974
[Text as on 24th April 2025]
_____________
CONTENTS
PREAMBLE.
SECTIONS.
CHAPTER I
Preliminary
1. Short title, extent and commencement.
2. Definitions.
CHAPTER II
Rights of agriculturists to alienate land or interest therein in favour of banks
3. Removal of restrictions on alienation.
4. Charge on crop and other movable property in favour of a bank.
5. Creation of charge on land in favour of bank by declaration.
CHAPTER III
Charges and mortgages in favour of banks and priorities thereof
6. Removal of disability in creation of charges and mortgages.
7. Priority of charges and mortgages in favour o f a bank, Government and co -operative
society.
8. Registration of charge or mortgage in favour of a bank.
9. Noting of charge or mortgage created in favour of a bank in Record of Rights.
10. Restrictions on creation of tenancy by agriculturist borrower.
CHAPTER IV
Arrangements for recovery of dues by banks
11. Recovery of dues of bank through prescribed authority.
12. Rights of bank to acquire and dispose of immovable property.
13. Exemption to bank from restrictions on acquisition of land in excess of ceiling.
CHAPTER V
Financing of co-operative societies by banks
14. Bank eligible to become member of co-operative society.
15. Inspection of books of a co-operative society by a bank.
16. Disputes between a bank and a co-operative society.
17. Settlement of disputes.
2 The Maharashtra Provision of Facilities for Agricultural [1975 : Mah. V
Credit by Banks Act, 1974
18. Recovery of money awarded.
19. Powers of a bank to proceed against defaulting members of a co-operative society.
20. Audit, inquiry and inspection reports of societies to available to banks.
CHAPTER VI
Miscellaneous
21. Exemption from legislations relating to money-lending and relief of agricultural indebted-
ness.
22. Mortgage executed by managers of joint Hindu family.
23. Modified application of section 8 of Act XXXII of 1956.
24. Mortgages not to be questioned on insolvency of mortgagors.
25. Power of State Government to make rules.
SCHEDULE
1975 : Mah. V] The Maharashtra Provision of Facilities for Agricultural 3
Credit by Banks Act, 1974
MAHARASHTRA ACT No. V OF 19751
[THE MAHARASHTRA PROVISION OF FACILITIES FOR AGRICULTURAL
CREDIT BY BANKS ACT, 1974.]
[This Act received the assent of the President on the 26th February 1975; assent was first published in
the Maharashtra Government Gazette, Extraordinary No. 5, Part IV, on the 10th March 1975.]
An Act to make better provision for the adequate supply of credit for increasing agricultural
production and development in the State; and for that purpose to remove any restrictions
on alienations of certain agricultural lands, so that banks may provide credit on such
agricultural lands; to provide for the speedy recovery of the dues of such banks
which provide credit; and to provide for matters connected with and incidental
to the purposes aforesaid.
WHEREAS it is expedient to make better provision for the adequate supply of credit for
increasing agricultural production and development in the State; and for that purpose to remove any
restrictions on the alienations of certain agricultural lands , so that banks may provide credit on such
agricultural lands; to provide for the speedy recovery of the dues of such banks which provide credit;
and to provide for matters connected with and incidental to the purposes aforesaid; it is hereby enacted
in the Twenty-fifth Year of the Republic of India as follows:—
CHAPTER I
Preliminary
1. Short title, extent and commencement. — (1) This Act may be called the Maharashtra
Provision of Facilities for Agricultural Credit by Banks Act, 1974.
(2) It extends to the whole of the State of Maharashtra.
(3) It sha ll come into force on such date 2 as the State Government may, by notification in the
Official Gazette, appoint.
2. Definitions.— In this Act, unless the context otherwise requires,—
(a) “agriculture” or “agricultural purpose” includes making land fit for cultivation,
cultivation of land, improvement of land including development of sources of irrigation, raising
and harvesting of crops, horticulture, forestry, planting and farming and cattle breeding, animal
husbandry, dairy farming, seed farming, pisciculture, apiculture, sericulture, piggery, poultry
farming and such other activities as are generally carried on by agriculturists, dairy farmers, cattle
breeders, poultry farmers and other categories of persons engaged i n similar activities including
marketing of agricultural products, their storage and transport and the acquisition of implements
and machinery in connection with any such activity; and also includes the purposes enumerated in
section 111 of the Maharashtra Co-operative Societies Act, 1960 (Mah. XXIV of 1961);
(b) “agriculturist” means a person who is engaged in agriculture;
(c) “Agro-Industries Corporation ” means a company or other body corporate, one of the
principal objectives of which is to undertake act ivities connected with or intended for the
development of agriculture, and not less than fifty -one per cent. of the paid -up share capital of
which is held by the Central Government or by any State Government or Governments, or partly
by the Central Government and partly by one or more State Governments;
(d) “bank” means,—
(i) a banking company as defined in the Banking Regulation Act, 1949 (X of 1949);
1 For Statement of Objects and Reasons, see Maharashtra Government Gazette, Part V, pages 1116-1117.
2 12-11-1975.
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Credit by Banks Act, 1974
(ii) the State Bank of India constituted under the State Bank of India Act, 1955 (XXIII
of 1955);
(iii) a Subsidiary Bank as defined in the State Bank of India (Subsidiary Banks) Act,
1959 (XXXVIII of 1959);
(iv) a corresponding new bank constituted under the Banking Companies (Acquisition
and Transfer of Undertakings) Act, 1970 (V of 1970);
(v) any banking institution notified by the Central Government under section 51 of the
Banking Regulation Act, 1949 (X of 1949);
(vi) the Agricultural Refinance Corporation constituted under the Agricultural
Refinance Corporation Act, 1963 (X of 1963);
(vii) any Agro-Industries Corporation;
(viii) the Agricultural Finance Corporation Limited, a company incorporated under the
Companies Act, 1956 (I of 1956); or
(ix) any other financial institution notified by the State Government in the Official
Gazette as a bank, for the purpose of this Act;
(e) “co-operative society ” means a co -operative society registered or deemed to be registered
under the Maharashtra Co -operative Societies Act, 1960 (Mah. XXIV of 1961) , and the object of
which is to provide financi al assistance to its members, and includes a co -operative land development
bank;
(f) “financial assistance ” means assistance granted by way of loans, advances, guarantee or
otherwise for any agricultural purpose or for purchase of shares of any co -operative agricultural
processing society or any co -operative society undertaking land development or improvement work
including lift irrigation;
(g) “prescribed” means prescribed by rules made under this Act;
(h) “Registrar” means a person appointed to be the Reg istrar of Co-operative Societies under the
Maharashtra Co -operative Societies Act, 1960 (Mah. XXIV of 1961) , and includes any person
appointed to assist the Registrar under section 3 of that Act.
CHAPTER II
Rights of agriculturists to alienate land or interest therein in favour of banks
3. Removal of restrictions on alienation.— Notwithstanding anything contained in any law for
the time being in force or in any custom or usage, which restrict the right to alienate any land (or any
interest therein), it shall be lawful for an agriculturist to alienate (whether by creation of a charge or
mortgage on such land, or any other interest ) any land to the extent of his right therein, or any right,
title and interest he may have in the land, in favour of a bank f or the purpose of obtaining financial
assistance from that bank.
4. Charge on crop and other movable property in favour of a bank. — (1) It shall be lawful
for such an agriculturist to create a charge on the movable property owned by him, or on the crops
raised by him, standing or otherwise, or other produce from land cultivated by him, to the extent of his
interest therein, in favour of a bank, to secure financial assistance from that bank, notwithstanding that
he may not be the owner of the land on or from which the crop or other produce is raised.
(2) Where a charge is created for any financial assistance given to an agriculturist by a bank, then
notwithstanding anything to the contrary in the Maharashtra Co -operative Societies Act, 1960 (Mah.
XXIV of 196 1), no subsequent charge in respect of financial assistance provided by a co -operative
society shall have priority over such charge on the crops raised by him, standing or otherwise, or any
other movable property, in respect of any financial assistance given to him by the bank.
1975 : Mah. V] The Maharashtra Provision of Facilities for Agricultural 5
Credit by Banks Act, 1974
(3) A bank may distrain and sell, through an officer designated by the State Government in this
behalf, the crop or other produce or any movables charged to that bank to the extent of the
agriculturist’s interest therein, and appropriate the proceeds of such sale towards all moneys due to the
bank from that agriculturist.
5. Creation of charge on land in favour of a bank by declaration. — (1) Whereas an
agriculturist creates a charge on land or any other immovable property, which he owns or in which he
has an interest, in respect of any financial assistance given to him by a bank, he may make a
declaration in accordance with the form set out in the Schedule or as near thereto as circumstances
permit, declaring that thereby he cr eates, in favour of the bank, a charge on such land or his interest
therein, or other immovable property, as the case may be, to secure the financial assistance provided to
him by the bank.
(2) A declaration made under sub-section (1) may be varied from time to time by the agriculturist
with the consent of the bank in whose favour the declaration has been made.
CHAPTER III
Charges and mortgages in favour of banks and priorities thereof
6. Removal of disability in creation of charges and mortgages.— Notwithstanding anything to
the contrary contained in the Maharashtra Co -operative Societies Act, 1960 (Mah. XXIV of 1961 ), or
any other law for the time being in force, and notwithstanding that any land (or any interest therein)
stands already charged or mortgaged to a co-operative society, an agriculturist may create a charge on
or mortgage such land (or interest therein) in favour of a bank as security for any financial assistance
given to the agriculturist by that bank, provided that prior notice thereof is given by such agriculturist
and by that bank to the co-operative Society concerned.
7. Priority of charges and mortgages in favour of a bank, Government and co -operative
society.— (1) Notwithstanding anything to the contrar y contained in any la w for the time being in
force,—
(a) any charge created or mortgage given by a n agriculturist in favour of or to a bank, as
security for financial assistance given to him by the bank, shall, after the commencement of this
Act, if prior in time, have priorit y over any subsequent charge or mortgage in favour of
Government or a co-operative Society; and
(b) any charge created or mortgage given on any land (or interest therein), in favour of a
bank, in respect of financial assistance given to an agriculturist by that bank, shall have priority
over any other charge or mortgage in or over such land (or interest therein) in favour of any
person other than Government or co -operative society or any other bank, notwithstanding that
such charge or mortgage is prior in time to the charge or mortgage created in favour of the bank.
(2) Where different charges or mortgages on the same land (or interest therein), are created by an
agriculturist in favour of Government, one or more co -operative societies or one or more ban ks, any
such charges created or mortgages given as security for financial assistance given by Government, co -
operative society or bank by way of term loan for development purposes, shall have priority over any
other charges or mortgages created or given in favour of Government, co-operative societies or banks;
provided a notice of such financial assistance by way of term loans for development purposes has been
given to such Government, co-operative society or bank, and that Government, co -operative society or
bank has con sented to the financial assistance being given; and where more than one such charge or
mortgage is created or given as security for financial assistance by way of term loan, the charges or
mortgages by way of security for the term loan for d evelopment purposes shall rank in priority inter se
in accordance with the dates of their creation.
Explanation.— For the purposes of this section, “term loan for development purposes ” means
financial assistance which will generally result in improvement o f agriculture or the building up of
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Credit by Banks Act, 1974
tangible assets in agriculture; but does not include financial assistance for working capital expenses,
seasonal agricultural operations or marketing crops.
(3) Nothing in this section shall apply—
(i) to borrowings only from one or more co-operative societies, and
(ii) to the recovery of sums due to Government as arrears of land revenue.
8. Registration of charge or mortgage in favour of a bank. — Notwithstanding anything
contained in the Registration Act, 1908 (XVI of 1908), it shall not be necessary to register a charge in
respect of which a declaration has been made under sub -section (1) of section 5, or in respect of which
a variation has been made under sub -section ( 2) of that section, or a mortgage execute d by an
agriculturist in favour of a bank, and such charge, variation or mortgage shall have effect from the date
it is created or made, provided that the bank sends within such time and in such manner as may be
prescribed, a copy of the instrument whereby the charge variation or mortgage is created or made to the
Registering Officer within the local limits of whose jurisdiction the whole or any part of the property
charged or mortgaged is situated, and such Registering Officer shall file a copy or copies, as the case
may be, in his Book No. 1 prescribed under section 51 of the Registration Act, 1908 (XVI of 1908).
9. Nothing of charge or mortgage created in favour of a bank in Record of Rights .—
Whenever a charge is created or mortgage is given on land (or interest therein), in favour of a bank in
respect of financial assistance given to an agriculturist by that bank, the bank shall give intimation to
the Talathi or such other revenue officer as may be designated in this behalf by the State Government,
of the particulars of the charge or mortgage in its favour. The Talathi or the other revenue officer shall
make a note of the particulars of charge or mortgage in the Record of Rights relating to the land over
which the charge or mortgage has been created. The bank shall likewise give an intimation to the
Talathi or the other revenue officer as soon as the financial assistance given by it to the agriculturist
ceases to be outstanding and thereupon the Talathi or the other revenue officer shall make a suitable
note in the Record of Rights about release of the land from the charge or mortgage, as the case may be.
10. Restrictions on creation of tenancy by agriculturist borrower. — (1) Notwithstanding
anything contained in any law for the time being in force, an agriculturist, who has availed himself of
financial assistance from a bank by creating a charge or mortgage on land (or interest therein), shall
not, after he had availed of such assistance and so long as such assistance continues to be outstanding,
lease that land (or interest therein) or create any tenancy rights thereon, or enter into an agreement of
sale without prior permission in writing of the bank.
(2) Any lease granted or tenancy rights created in contravention of this section shall be void.
CHAPTER IV
Arrangements for recovery of dues by banks
11. Recovery of dues of a bank through prescribed authority. — (1) An officer designated by
the State Government as the prescribed authority for the purpose of this section may, on the application
of a bank, after making such inquiry as he deems fit, make an order on any agriculturist or his heirs or
legal representatives, directing the payment of any sum due to the bank on account of financial
assistance availed of by the agriculturist, by the sale of any lan d (or interest therein) upon which the
payment of such money is charged or mortgaged :
Provided that, no order shall be made by the prescribed authority under this section for the sale of
any land (or interest therein) or any other immovable property upon which the payment of money is
charged or mortgaged, unless the agriculturist or the heirs or legal representative of the agriculturist, as
the case may be, have been served with a notice by the prescribed authority, calling upon them to pay
the amount due.
(2) Every order passed by the prescribed authority under sub -section (1) shall be deemed to be a
decree of a Civil Court and shall be executed in the same manner as a decree of such Court.
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Credit by Banks Act, 1974
(3) Nothing in this section shall debar a bank from seeking to enf orce its rights in any other
manner under any other law for the time being in force.
12. Rights of a bank to acquire and dispose of immovable property. — (1) Notwithstanding
anything contained in any law for the time being in force, a bank shall have power to itself acquire
agricultural land (or interest therein) or any other immovable property which has been charged or mort-
gaged to it by an agriculturist in respect of any financial assistance availed of by him, provided the said
land (or interest therein) or any other immovable property has been sought to be sold by public auction
and no person has offered to purchase it for a price which is sufficient to pay to the bank the moneys
due to it.
(2) A bank which acquires land (or interest therein) or any oth er immovable property in
pursuance of the power vested in it under sub -section (1) shall dispose of it by sale, within a period to
be specified by the State Government in this behalf.
(3) If the bank leases out any land acquired by it under sub -section (1), pending sale thereof as
indicated in sub-section (2), the period of lease shall not exceed one year at a time and the lessee shall
not acquire any right to purchase that property, notwithstanding any provisions to the contrary in any
other law for the time being in force.
(4) A sale by a bank of land (or interest therein) under this section shall be subject to any
provisions of any law in force which may place restrictions on purchase of land by non-agriculturists or
ceiling for acquisition of land (or in terest therein) or by a person not belonging to a particular tribe or
scheduled caste or fragmentation of land.
13. Exemption to banks from restrictions on acquisition of land in excess of ceiling. —
Nothing in any law for the time being in force placing a ceiling or limit on the holding of land shall
apply to a bank acquiring land under this Act and holding such land till such time the bank sells the
land in the manner provided in the last precedi ng section or otherwise at a price which is adequate to
cover its dues.
CHAPTER V
Financing of co-operative societies by banks
14. Bank eligible to become member of co -operative society. — Notwithstanding anything
contained in the Maharashtra Co-operative Societies Act, 1960 (Mah. XXIV of 1961), or the bye-laws
of a resource society as defined in that Act or any law for the time being in force, it shall be lawful for
a bank to become a member of a co-operative society.
15. Inspection of books of a co-operative society by a bank.— (1) A bank shall have the right
to inspect the books of any co -operative society, which has either applied to the bank for financial
assistance or is indebted to the bank on account of financial assistance given earlier.
(2) The inspection may be carried out by an officer or any other member of the paid staff of the
bank, with the previous sanction in writing of the Registrar.
(3) The officer or other member of the paid staff of the bank undertaking such inspection, shall, at
all reasonable times, have access to the books of accounts, documents, securities, cash and other
properties belonging to or in the custody of the co-operative society inspected by him, and shall also be
supplied by such society such information, statements an d returns as may be required by him to assess
the financial condition of the society and the safety of financial assistance to be given to the society or
already given to it.
16. Disputes between a bank and a co -operative society. — (1) Notwithstanding any thing
contained in a ny other law for the time being in force, any dispute touching the constitution,
management or business of a co-operative society, between a bank financing a co-operative society and
the co -operative society so financed, other than disp utes regarding disciplinary action taken by the
8 The Maharashtra Provision of Facilities for Agricultural [1975 : Mah. V
Credit by Banks Act, 1974
society or its committee against a paid employee of the society, shall be referred by either of the parties
to the dispute, to the Registrar for decision.
(2) Where any question arises whether, for purposes o f the foregoing sub -section, a matter
referred to for decision is a dispute or not, the question shall be decided, by the Registrar, whose
decision shall be final.
17. Settlement of disputes. — If the Registrar is satisfied that any matter referred to him or
brought to his notice is a dispute within the meaning of the last preceding section, the Registrar shall
decide the dispute himself or re fer it for disposal to a nominee or a board of nominees appointed by
him or any other authority competent to decide such dispute under the Maharashtra Co -operative
Societies Act, 1960 (Mah. XXIV of 1961) , and thereafter all the provisions of that Act relating to
disputes, such as determination of disputes, appeals and enforcement of the decisions, awards or orders
in such proceedings, shall, mutatis mutandis apply, as if it were a dispute within the meaning of and
under that Act itself.
18. Recovery of money awarded. — The provisions of section 156 of the Maharashtra Co -
operative Societies Act, 1960 (Mah. XXIV of 1961) and the rules made thereunder shall apply to the
recovery of any amount found due to a bank under the last preceding section.
19. Powers of a bank to proceed against defaulting members of a co-operative society.— (1)
If a co-operative society is unable to pay its debts to a bank from which it has borrowed by reason of
its members defaulting in the payment of the moneys due by them, the bank may direct the committee
of such society to proceed against such members by taking all such action as is provided by the
Maharashtra Co-operative Societies Act, 1960 (Mah. XXIV of 1961).
(2) If the Committee of the co -operative society fails to proceed against its defau lting members
within a period of ninety days from the date of receipt of such direction from the bank, the bank itself
may under intimation to the Registrar proceed against such defaulting members in which event, the
provisions of the Maharashtra Co -operatives Societies Act, 1960 (Mah. XXIV of 1961) and the rules
and the bye-laws made thereunder shall apply, as if all references to the society or its committee in the
said provisions, rules and bye-laws were references to the bank.
(3) Where a bank has obtained a decree or award against a co-operative society indebted to it, the
bank may proceed to recover such moneys firstly from the assets of the co -operative society and
secondly from the members of the co-operative society to the extent of their debts due to the society.
20. Audit, inquiry and inspection reports of societies be available to banks. — The Registrar
shall draw the attention of a bank financing a co -operative society to the defects noticed in every audit
or inquiry or inspection conducted under the Maharashtra Co -operative Societies Act, 1960
(Mah. XXIV of 1961 ), and shall also supply to the bank a copy each of such audit, inquiry or
inspection report, if demanded, in writing by it.
CHAPTER VI
Miscellaneous
21. Exemption from legislations relating to money -lending and relief of agricultural
indebtedness.— Nothing in the Bombay Money-lenders Act, 1946 (Bom. XXXI of 1947) or any other
law relating to money -lending and money -lenders or in any law relating to relief of agricultural
indebtedness for the time being in force shall apply to financial assistance availed of by an agriculturist
from a bank.
22. Mortgage executed by managers of joint H indu families.— (1) Notwithstanding anything
contained in any law for the time being in force, mortga ges executed after the commencement of this
Act by the manager of joint Hindu family in favour of a bank for securing financial assistance shall be
binding on every member of such joint Hindu family.
1975 : Mah. V] The Maharashtra Provision of Facilities for Agricultural 9
Credit by Banks Act, 1974
(2) Where a mortgage executed in favour of a bank is called in question on the ground that it
was executed by the manager of a joint Hindu family for purpose not binding on the members (whether
such members have attained majority or not) thereof, the burden of proving the same shall lie on the
party alleging it.
23. Modified application of section 8 of Act XXXII of 1956 .— Section 8 of the Hindu
Minority and Guardianship Act, 1956 ( XXXII of 1956), shall apply to mortgages in favour of a bank,
subject to the modification that reference to the Court therein sha ll be construed as reference to the
Collector or his nominee, and the appeal against the order of the Collector or his nominee shall lie to
the Commissioner.
24. Mortgages not to be questioned on insolvency of mortgagors. — Notwithstanding
anything contai ned in the Presidency -towns Insolvency Act, 1909 (III of 1909) , or the Provincial
Insolvency Act, 1920 (V of 1920) , or an y corresponding law for the time being in force, a mortgage
executed in favour of a bank shall not be called in question in any insolve ncy proceedings on the
ground that it was not executed in good faith for valuable consideration or on the ground that it was
executed in order to give the bank a preference over other creditors of the mortgagor.
25. Power of State Government to make rules. — (1) The power to make rules under this Act
shall be exercisable by the State Government by notification in the Official Gazette and shall be subject
to the condition of previous publication.
(2) Without prejudice to any power to make rules contained elsewhere in this Act, the State
Government may make rules consistent with this Act generally to carry out the purposes of this Act.
(3) Every rule made under this Act shall be laid as soon as may be after it is made, before each
House of the State Legislature while it is in session for a total period of thirty days which may be
comprised in one session or in two successive sessions, and if, before the expiry of the session in which
it is so laid or the session immediately following, both Houses agree in making any modification in the
rule or both Houses agree that the rule should not be made, and notify such decision in the Official
Gazette, the rule shall from the date of publication of such notification have effect only in such
modified form or be of no effect, as the case may be; so, however, that any such modification or
annulment shall be without prejudice to the validity of anything previously done under that rule.
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Credit by Banks Act, 1974
SCHEDULE
Declaration under sub-section (1) of section 5
I,…………………………….………(aged……..……years) residing at…………………………...
being desirous of availing myself of financial assistance from the……………Bank,……..…………….
make this declaration as required by section 5( 1) of the Maharashtra Provision of Facilities for
Agricultural Credit by Banks Act, 1974, that I,……………………….. own the land/have interest as a
tenant in the land, in the area specified below, and I hereby create a charge on the said land/interest in
the said land, in favour if the bank for securing the financial assistance which the bank may give and
for all future assistance, if any, which the bank may give to me together with interest and costs and
expenses thereon.
Name of Name of Name of Survey No./
Village Taluka District City Survey No. Boundaries Areas
Plot
No.
Plot
Hissa
No.
South-
East
North-
West
Hectares
Assessment Approximate
Value
Encumbrances, if any Remarks, If
any
Rupees Paise Nature When
created
Amount
1975 : Mah. V] The Maharashtra Provision of Facilities for Agricultural 11
Credit by Banks Act, 1974
In witness whereof, I, Shri…………………………………………….hereunder set my hand
this……………………………………………day of…………………………in the year one thousand
nine hundred and……………………………………………
Witness
Signed and delivered by the abovenamed in the presence of—
(1)
(2)
Attested by
Signature of the declarant.
Forwarded with compliments to the Talathi or other designated revenue officer with a request to
include the particulars of the charge………………………….created under the declaration in the
Record of Rights and to return to the bank for its record.
Manager / Agent
………………….......Bank.
Date……………………… Place……………………….
Returned with compliments to the Manager/Agent………………………Bank. The charge
created under the declaration is duly included in the Record of Rights on the………………………..
day of……………………….19………….
Talathi or other designated
revenue officer.
Date………………………..
Forwarded with compliments to the Sub -Registrar, with a request to record the particulars of the
charge………………………….created under the declaration in his office.
Manager / Agent
………………….......Bank.
Date……………………… Place……………………….
Returned with compliments to the Manager/Agent……………………….Bank. The charge
created under the declaration is duly recorded.
Date……………………….. Sub-Registrar.