Section 16(1) in The Orissa Fertilizers Loans Rules, 1965
(1)The co-operative society shall furnish to the Tahasildar having jurisdiction in the area before the twentieth day of March of the year in which the loan is sanctioned its demand on account of the cost of fertilizers supplied on the strength of the permits and every such demand shall be accompanied by the triplicates of the permits duly acknowledged by the loanees.
