Section 47(1) in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
(1)When repayment is made by the loanee in the Tahsil Office, the Tahasildar shall get a chalan prepared in Form No.10 in duplicate with reference to the Register of Personal Ledger Account of Loanees, accept the repayment and grant a receipt in miscellaneous receipt Form (O.T.C. No.5). he shall forward the duplicate to the Revenue Inspector concerned with the endorsement that the loan having been paid in the Tahsil Office, the list of loans sanctioned may be suitably corrected. If, however, the loan is repaid in full before the despatch of the list, the duplicate need not be sent as the list itself would not exhibit the demand. This chalan need not be pasted in the Guard File; it will be placed in the appropriate file according to the instruction in sub-paragraph (2) of paragraph 39.
