Section 14(3) in The Orissa Fertilizers Loans Rules, 1965
(3)Where the Tahasildar receives back the duplicate of the permit in the manner provided in Sub-rule (3) of Rule 16 he shall cancel the permit, the agreement in Form 'A' and the bonds, if any, in Forms 'C' and 'D' and issue a notice to the loanee and the sureties, if any, in Form 'F' whereupon the sanction of the loan shall stand cancelled.
