Section 4 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
4.
[(1) By the first of October every year every Collector shall submit to the [board of Revenue] [Substituted by Notification No. F. 3(13) Rev. 1i/53, dated 11-6-58, published in Rajasthan Gazette, Part 1V-C, dated 31-7-58.] estimates of the probable requirements of ordinary Taqavi loans.](2)When intimation has been received from the Finance Department about the total budget grant, the Board of Revenue shall distribute the provision for each district separately.
