Section 4 in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
4. Applications for loans.
(1)According to Sub-section (1) of Section 4 of the Agriculturists' Loans Act, 1884 (XII of 1884), loans may be made to owners and occupiers of arable land for the relief of distress or for any other purpose not specified in the Land Improvement Loans Act 1883 (XIX of 1883) but connected with agricultural objects. An occupier can, therefore, be granted the loan provided he furnishes adequate security to cover the loan.(2)A mere right to cultivate the land shall not be treated as sufficient security for the loan. A Bhag Chasi cannot be advanced the loan on the security of the land under his cultivating possession. A loan can, however, be sanctioned to him if he procures some person possessing a transferable interest in immovable property to stand as his surety for repayment of the loan together with the interest thereon.(3)Every application for loan shall be made in Form 'A' annexed to the rules and should be signed by the applicant or by a person holding a duly authenticated power of attorney from the applicant authorising to sign and act on behalf of the applicant in such matters.(4)Sub-rule (4) of Rule 10 provides that copies of the application forms shall be supplied free of charge. It shall be the duty of the Tahasildar to keep adequate number of application forms for supply to the intending applicants. He should supply sufficient copies to all the Revenue Inspectors, all Gram Panchayats in his jurisdiction and the Block Development Officer concerned who shall take steps to supply the necessary number of copies to his Extension Officers and Village Level Workers so that cultivators eligible to apply for the loan are given the maximum opportunity to do so.(5)As the Village Level Workers are closely associated with the agricultural efforts of cultivators, it is advisable that they should help the intending cultivators to fill up the application forms, particularly Columns 2 and 3 thereof, collect the applications and submit them to the Tahasildar promptly.
