Section 16 in The Orissa Fertilizers Loans Rules, 1965
16. Payment of the cost of fertilizers to the co-operative society.
(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.(2)The Tahasildar shall thereupon verify the demand with the particulars of loans sanctioned and make payment to the co-operative society.(3)Where the loanee does not present the duplicate of the permit within one month after the expiry of the date specified in the permit, the cooperative society shall return to the Tahasildar immediately after expiry of the said period of one month the duplicate of the permit with an endorsement that the loanee has not presented himself for receipt of the fertilizers.
