Section 26 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
26.
(1)the points to be considered by the Officer granting a loan are -(i)the object for which the loan is sought;(ii)the security offered;(iii)the instalments and dates to be fixed for repayment:(iv)the manner of repayment;(v)the estimated cost of the proposed work of improvement and the amount which the application is prepared to meet either out of his personal resources or in the form of manual labour; and(vi)Whether the applicant is a bonafide agriculturist.(2)The applications for the grant of loans be disposed of in the manner indicated below:-(i)Applications of persons who cannot give adequate security should be rejected.(ii)Persons paying income tax should be given a lower priority in the class to which they belong than those who do not pay any income tax.(iii)Priority of receipt of applications should be the sole consideration among the two categories of persons belonging to the same class viz.(1)those paying income-tax; and(2)those not paying income-tax.In case the demand for loans is less than the amount reserved for that class, the balance should first be transferred to Class I, and if it is not needed there, it should be transferred to Class II.(iv)The amount to be advanced should be fixed by the disbursing officer at a figure some where between the maximum and the minimum limit, ii any, prescribed by Government for any scheme. If a borrower cannot furnish adequate security justifying grant of the minimum amount prescribed it is desirable to reject his application rather than to reduce the minimum.(3)Exception to the rule of priority- The following cases shall be treated as exceptions to the general rule or priority (a)Loans for purchase of tractors should not be granted to a cultivator who owns less than 30 acres of land,(b)A borrower, who misuses a loan, either in whole or in part, should not be given any taqavi loan for a period of five years from the date on which he is proved to have misused it.(c)A borrower who has already obtained a loan for the construction of a tank, bund or embankment or for the purchase of a tractor or pumping set, should not be given any loan if he is in arrears of any instalment due for recovery.(d)In the distribution of loans under the Act a person, who has not received any kind of taqavi should be given preference over another who has received such taqavi.
