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State of Odisha - Section
Section 55 in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
55. Promptness in recovery essential.
- The Tahasildar shall take steps to effect recoveries as soon as the demand becomes due, resorting, if necessary, to coercive procedure. It is difficult to collect old arrears and it is mistaken kindness to postpone recoveries. Such postponements, in the long run, cause the cultivator a hardship which would have been very much less had the demand been collected immediately after it become due.AppendixForm No. 1[See Paragraph 6 of the Executive Instructions]Register of applications for loans for fertilisers under the Agriculturist's Loans Act, 1884Name of Tahsil................................................ Year........| Serial No. | Date of receipt of the application | Name, father's name and address of the applicant | Amount of loan applied for to cover the cost ofthe fertiliser | Name and designation of the Officer to whom theapplication is made over fore disposal and date thereof | Signature of the Officer taking over theapplication |
| 1 | 2 | 3 | 4 | 5 | 6 |
| Officer to whom and the date of which theapplication is entrusted for enquiry | Date on which enquiry report received | Whether the loan is sanctioned or rejected andthe date of sanction/ rejection | Amount of loan sanctioned | Date of issue of the permit | Year and Serial No. in the Loan Ledger | Remarks |
| 7 | 8 | 9 | 10 | 11 | 12 | 13 |