Section 14(1) in The Orissa Intensive Cultivation Scheme Loans Rules, 1951
(1)The applicant shall sign the agreement referred to in Rule 11 and take delivery of the machinery from the supplier. After receiving acknowledgment from the applicant regarding the actual delivery of the implement or the machinery, the supplier shall forward the acknowledgment alongwith the agreement duly signed to the Agriculture Department, which may then certify about the delivery of the proper implement or machinery and forward it to the officer competent to disburse the loan who may then make payment direct by a credit voucher.
