Section 12(3) in The Orissa Fertilizers Loans Rules, 1965
(3)When the applicant does not possess any such interest, he may be called upon to procure some person or persons possessing an interest of the category specified in Sub-rule (1) and willing to stand surety or sureties for him for the repayment of his loan with costs, if any, for recovery of such loan together with interest thereon and in every such case the applicant shall provide personal security and shall execute a bond in Form 'C'
