Section 17 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
17.
(1)The officer to whom an application is presented, if he is prima facie of opinion that it should be entertained, will himself make, or will cause to be made, such enquiry as he deems necessary regarding :(i)the status of the applicant;(ii)the nature and value of the security offered;(iii)if the security is land, the encumbrances to which it is subject;(iv)in the case of an application for a loan of class I, the feasibility of the work proposed, its probable cost, estimated value and utility and the right of the applicant to make it.(2)The report of the enquiry shall be prepared in form II.(3)[ As far as possible all enquires should be completed on the spot and orders passed then and there.] [[Inserted by Notification No. F.3 (13) Rev./II/58 dated 11-6-58, published in Rajasthan Gazette, Part IV-C, dated 31.7.58.]]
