Section 1(3) in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
(3)The loan ought not to be sanctioned in areas where and during periods when utilisation of chemical fertilizers appears unlikely. It is not an expedient policy to increase the indebtedness of the cultivator without simultaneously ensuring that the debt would, within a reasonable period not only improve his capacity for repayment but would also earn him profits he did not get earlier. Authorities competent to sanction these loans should carefully enquire into whether the fertilizers can be used properly within a reasonable period of the sanction and this should invariably be reported by the Enquiring Officer against item 3 (c) in the reverse of the application form. There should also be no effort at competing with other programmes for the supply of fertilizers as such competitions would in the end make the credit insecure.
