Section 11(1) in Rajasthan Agricultural Loans (Taqavi) Rules, 1958

[Cites 0, Cited by 0] [Section 11] [Entire Act]

(1)The following powers are delegated for grant of ordinary Taqavi loans :Class I Loans

Purpose of loan	Collector upto Rs.	S.D.O. Upto Rs.	Tehsildar upto Rs.
1	Construction of pucca wells including pucca water Channels	3000	1500	700
2	Construction of Katcha wells	1000	500	250
3	Conversion of Katcha wells into pucca	2000	1000	500
4	Repairs to out of use wells	2000	1000	500
5	Repairs to wells in use	1000	500	250
6	Deepening or boring of wells	1000	500	100
7	Construction of embankment of land	5000	2000	1000
8	Repairs to embankment of land	1000	500	200

Class II Loans

Perpose of loan	Collector upto Rs.	S.D.O. Upto Rs.	Tehsildar upto Rs.
1	2	3	4
1	Purchase of seed	500	250	100
2	Purchase of manure	500	250	100
3	Purchase of bullocks, camels, and buffaloes	1000	500	250
4	Purchase of fodder	500	250	100
5	Purchase of Persian wheels and agricultural implements	1000	500	250
6	Purchase of tractor	5000
7	[Purchase by a member of a Co-operative Society of shares ofthe said society] [Substituted by the Notification No. F. 17(19)Rev/d/60, dated 13-6-52, Hindi version published in Rajasthan Gazette, Part IV-c, Ordinary, dated 6.12-62.]			100

[Added by Notification No. D. 1119/60/F/11(32)/rev/D/59, dated 25-5-60, published in Rajasthan Gazette, Part IV-C, dated 4-8-601, 3,000, 1,500, 700

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