Section 11(4) in The Orissa Intensive Cultivation Scheme Loans Rules, 1951
(4)When the required documents have been executed and in cases falling under Sub-rule (3) above when they have been registered a payment order in Form 'F' annexed hereto shall be handed over to the applicant. In the case of a loan to be disbursed by instalments, a similar payment order shall be given to the applicant as each instalment becomes due.
