Section 13 in The Orissa Intensive Cultivation Scheme Loans Rules, 1951
13. Disbursement of loan and implements.
(1)Subject to a limit of five hundred rupees for a single loan or instalment, sanctioning order for loans shall ordinarily be given in the village by the officer granting the loan or by an officer not being below the rank of Kanungo or Agricultural or Engineering Overseer or the Revenue Inspector in South Orissa and Sambalpur.(2)The payment order after being properly receipted by the payee, shall be taken back and the disbursing officer shall certify on it that the payment order has been given by him personally or in his presence.(3)In all cases the disbursing officer shall record on the payment order the name of the indentifier of the payee, or the fact that he personally knows the payee.(4)In all cases of disbursement at the district or sub-divisional or taluk treasury, the prescribed form of treasury voucher in Form 'G' annexed hereto shall be used.(5)The disbursing officer may not increase the total amount of the loan sanctioned on a joint or single application, but may reduce the total, or correct obvious mistakes.(6)In the case of loans to joint applicants granted under Sub-rule (3) of Rule 7 if one or more of the original applicants is absent at the time of advancing the loan, payment may be made on his behalf to a substitute, accepted as such by the other joint borrowers and the fact noted by the disbursing officer under the substitute's signature or thumb-impression.Note. - Instruments executed for the purpose of securing the repayment of a loan made or to be made under the Agriculturists' Loans Act, 1884 (XII of 1884) have been exempted from paying stamp duties vide Notification No. 19840-S-14/43-F (c), dated the 16th September, 1943.
