Section 20 in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
20. Manner of drawal of permits.
(1)Permit should be drawn up according to the provisions of Sub-rules (2) and (3) of Rule 15. Sanctioning authorities should take particular care to obtain signatures of the loanee as required in Sub-rule (4) of the said rule.(2)In Column 2 of the permit in Form 'E' annexed to the rules the period for which the permit will be valid has to be mentioned. Ordinarily the period of validity of the permit should be for a month from the date of issue.
