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State of Odisha - Section

Section 18 in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965

18. Ascertainment of the price of fertilizers by the sanctioning authority.

- As the sanction of loan will be towards the cost of fertilizers to be supplied to the loanees, it is necessary that the sanctioning authority should be equipped with the current prices of different kinds of chemical fertilizers. The Agriculture and Animal Husbandry Departments will supply each year a copy of the circular indicating the current price of different fertilizers to all Collectors, Sub-divisional Officers and Tahasildars. The Tahasildars and other sanctioning authorities should also ascertain the prices of fertilizers from the Regional Cooperative Marketing Society.