Section 22(e) in The Orissa Intensive Cultivation Scheme Loans Rules, 1951
(e)That as security for the payment of the loan, with any interest and costs that may become payable in respect of the same, the immovable property specified in Section A and the implements or machinery purchased with the loan granted under this Agreement and as described in Section B of the 1st schedule hereto is hypothecated to the State Government.
