Section 6 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
6.
If a special demand for loans about the sanctioned allotment for the year arises, the Collector may, at any time, report his requirements to the [Board of Revenue] [Substituted for the word Government by item 1, 3 & 4 of the amending rules vide Notification No. F. 6(5) Rev, C/65, dated 30-10-1969, Published in Raj Gazette, Part IV-C, dated 7-1- 1970 at pages 227-228.] for an extra grant.
