Section 15 in The Orissa Fertilizers Loans Rules, 1965
15. Disbursement of the loan.
(1)On sanction of the loan the officer sanctioning the same shall issue a permit in Form 'E' for issue of fertilizers to the extent of the loan sanctioned by the co-operative society whose name shall invariably be noted on the permit and shall also incorporate order of sanction at the place specified therefore in the permit.(2)The permit in Form 'E' shall be in triplicate, one copy being retained by the officer sanctioning the loan, the second copy being given to the loanee and the third being sent to the co-operative society concerned.(3)The name of the co-operative society shall be filled up in the permit in consultation with the loanee provided that no loanee shall be permitted to receive fertilizers from a society outside the limits of the Tahasildar he belongs to.(4)The loanee shall be required to sign, in token of receipt of the copies of the permit in Form 'E'.(5)The loanee will then present the permit before the co-operative society concerned which shall thereupon deliver to him fertilizer of the type and the quantity specified by him subject to the cost of such fertilizers not exceeding the amount of the loan sanctioned.(6)Where the loanee, for good and sufficient reasons, is unable to present the permit before the co-operative society concerned within the time specified in the permit, the Tahasildar or other officer who sanctioned the loan may, on request, revalidate the permit for a further period not exceeding one month in all; provided that no such revalidation shall have the effect of extending the currency of the permit after the 15th day of March of the year in which the loan was sanctioned.(7)The secretary of the co-operative society or any one of its office bearers or employee in charge for the time being of the issue of the fertilizers shall note in the duplicate as well as in the triplicate of the permit the value of the fertilizers issued and shall obtain the signature of the loanee in the triplicate of the permit in addition to the registers and books of accounts that the Society maintains in the regular course of its business.
