Section 4 in The Bihar and Orissa Natural Calamities Loans Rules, 1934
4. Consideration of applications.
- Before granting a loan the Collector shall determine-(a)whether the application is an affected owner:(b)whether the need for the loan is established;(c)whether the security is sufficient;(d)what amount should be advanced;(e)in what instalments (if there are to be more than one instalment) the loan is to be advanced:(f)what period is to be allowed before repayment is to commence;(g)the number of instalments in which the loan is to be repaid.
