Section 6(1) in The Orissa Intensive Cultivation Scheme Loans Rules, 1951
(1)In considering an application for a loan, the officer competent to sanction the loan shall decide in consultation with the Agriculture Department-(a)whether the proposed loan satisfies the conditions of Sub-section (1) of Section 4 of the Agriculturists' Loans Act, 1884 (hereinafter referred to as "the said Act");(b)whether the need for the implements or machinery is established;(c)whether the security is sufficient;(d)what amount should be advanced; and(e)subject to the provisions of any rules in this behalf, what period is to be allowed before repayment is to commence :Provided that in considering an application for loan from a Co-operative Farming Society, the officer competent to sanction the loan shall consult with the Special Officer, Co-operative Farming of the Co-operative Department on the points specified in Clauses (b), (d) and (e) above in addition to consulting Agriculture Department.
