Section 14 in The Orissa Intensive Cultivation Scheme Loans Rules, 1951
14.
(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.(2)Loans for purchase of pumping sets, tractors and power-cane-crushers may be issued. The entire cost of pumping sets including the cost of installation, entire cost of tractors and power cane-crushers may be allowed as loan.(3)Loans shall be paid to the applicant in the shape of implements or machineries whereas they shall be recovered in cash.
