Section 15(6) in The Orissa Fertilizers Loans Rules, 1965
(6)Where the loanee, for good and sufficient reasons, is unable to present the permit before the co-operative society concerned within the time specified in the permit, the Tahasildar or other officer who sanctioned the loan may, on request, revalidate the permit for a further period not exceeding one month in all; provided that no such revalidation shall have the effect of extending the currency of the permit after the 15th day of March of the year in which the loan was sanctioned.
