Section 17 in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
17. Filing of loan bonds In registration offices.
(1)Sub-section (3) of Section 69 of the Indian Registration Act, 1908 (XVI of 1908), Agriculturists' Loans Act, 1884 (XII of 1884) and send a copy of any instrument whereby immovable property is mortgaged for the purpose of securing the repayment of the loan and if any such property is mortgaged for the purpose in the order granting the loan, copy also of that order to the Registering Officer within the local limits of whose jurisdiction the whole or any part of the property so mortgaged associate and such registering officer shall file the copy or copies, as the case may be, in his Book No.1.(2)Sub-rule (4) of Rule 13 lays down that a copy of the agreement in Form 'B' and where the loan is sanctioned on the strength of security furnished by surety or sureties, a copy of such of the bonds in Forms 'C' and 'D' shall be sent to the registering officer under Sub-section (3) of Section 89 of the Indian Registration Act, 1908 (XVI of 1908).(3)Loan bonds forwarded to the registration office for being filed in Book No.1 maintained in that office should be sent under cover of a chalan in Form No.2 given in the Appendix which shall be drawn up in duplicate. Columns 1 and 2 of the Schedule to the chalan should be filled up in the issuing office. The registering officer concerned should retain the bonds and the original copy of the chalan. He will return the duplicate of the chalan after filling up columns 3 to 7 of its Scheduled to the Tahasildar. The particulars received from the registration office relating to each bond should be entered in red ink on the top of the original bond under the signature of the Tahasildar.Chapter-IV Issue of permits and supply of fertilizers
