Section 26(3) in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
(3)Exception to the rule of priority- The following cases shall be treated as exceptions to the general rule or priority (a)Loans for purchase of tractors should not be granted to a cultivator who owns less than 30 acres of land,(b)A borrower, who misuses a loan, either in whole or in part, should not be given any taqavi loan for a period of five years from the date on which he is proved to have misused it.(c)A borrower who has already obtained a loan for the construction of a tank, bund or embankment or for the purchase of a tractor or pumping set, should not be given any loan if he is in arrears of any instalment due for recovery.(d)In the distribution of loans under the Act a person, who has not received any kind of taqavi should be given preference over another who has received such taqavi.
