Section 53 in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
53. Monthly D.C.B. statements relating to fertilizers loans.
(1)The Tahasildar shall submit a monthly D.C.B. statement relating to recovery of fertilizer loans in Form No. 11 given in the Appendix, so as to reach the Collector by the 7th of the month following the one to which the return relates.(2)The Collector shall submit a consolidated return for the district in the same form as prescribed in sub-paragraph (1) so as to reach the Revenue Divisional Commissioner by the 15th of the month following the one to which the return relates. A copy of the return shall simultaneously be sent to the Board of Revenue.(3)The Revenue Divisional Commissioner Shall make a quarterly review of the progress of collections in the districts in his Division and forward copies of the review to the Board of Revenue and the Collectors concerned.
