Section 83 in The Orissa Agricultural Produce Markets Rules, 1958
83. Regulation of advances of agriculturists.
- A licensed general commission agent or broker may give advances either in case or in kind to agriculturists but such advances shall be made subject to the following conditions :(1)If any agreement is entered into between the lender arid the borrower, the lender shall supply a copy of the agreement to the borrower.(2)When the advances are given from time to time, an account book of the advances given and repayments made shall be kept in the manner laid down in the bye-laws. The lender shall give a copy of such account book to the borrower and enter and attest with his signature every individual transaction of lending and recovery in the copy of the account book so given.
