Section 26(2) in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
(2)The applications for the grant of loans be disposed of in the manner indicated below:-(i)Applications of persons who cannot give adequate security should be rejected.(ii)Persons paying income tax should be given a lower priority in the class to which they belong than those who do not pay any income tax.(iii)Priority of receipt of applications should be the sole consideration among the two categories of persons belonging to the same class viz.
