Section 5 in The Orissa Intensive Cultivation Scheme Loans Rules, 1951
5. Local enquiry.
- (i) If the grant of a loan appears prima facie desirable, the officer receiving the application shall, as early as possible, make an enquiry or cause an enquiry to be made by any other officer not being below the rank of a Revenue Inspector or Karrungo or Agricultural or Engineering Overseer or Special Officer, Co-operative farming for the purpose of verifying the particulars, mentioned on the reverse of Form 'A' ; provided that in case of an application foe more than ten thousand rupees the enquiry shall be made by a Gazetted Officer of the Revenue or Agriculture Department.(ii)The enquiry shall not be carried further than what is necessary with due regard to the security of the loan. If land is offered as security, care shall be taken to ascertain what encumbrances there are on it.(iii)Enquiries to ascertain the existence of encumbrances shall ordinarily be made from such local officers as the President of Chaukidari Union, the Sarpanch, the village headman, village officers, the landlord's agent, or others if possible, and from other disinterested persons of the locality in which the applicant resides or where the land to be offered as security is situated and the names and addresses of such persons shall be mentioned in the Enquiring Officer's report. It is only when the Enquiring Officer entertains any doubt as to the absence of any encumbrance or when the amount of loan exceeds five thousand rupees such enquiry shall be made in the Registration Office and necessary certificate obtained.
