Section 8 in The Orissa Fertilizers Loans Rules, 1965
8. Misapplication of loans or untrue statements made by applicant or his sureties.
- If at any time it is proved to the satisfaction of the Collector or the Sub-divisional Officer or the Tahasildar or the Officer sanctioning the loan that any part of the fertilizer purchased out of the loan sanctioned has been misapplied and not utilised solely for the purpose of increasing the yield of crops in the applicant's, agricultural lands or that any untrue statement has been made by the applicant or by any of his sureties, the entire amount of the loan shall be recovered in the manner prescribed for the recovery of overdue loans in accordance with Sub-rule (3) of Rule 7.
