Section 27 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
27.
The officer granting the loan shall satisfy himself that the loan is intended for the bonafide object for which it is sought, and , in the case of loan of Class I, that the work is likely to effect a substantial improvement. It must be borne in mind, however, that the applicant is not likely to spend the money without a reasonable project of a satisfactory return, and, therefore, detailed or protracted enquiries into the results of proposed improvement may not be necessary in each case.
