Section 26(1) in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
(1)the points to be considered by the Officer granting a loan are -(i)the object for which the loan is sought;(ii)the security offered;(iii)the instalments and dates to be fixed for repayment:(iv)the manner of repayment;(v)the estimated cost of the proposed work of improvement and the amount which the application is prepared to meet either out of his personal resources or in the form of manual labour; and(vi)Whether the applicant is a bonafide agriculturist.
