8. Procedure before the Debt Settlement Officer (Sections 19, 20 and 35).
(1)The Debt Settlement Officer shall record the evidence and peruse the document produced by the parties or by their witnesses on the matters referred to in Sections 19 (1) and 20 and pronounce his decision in accordance with sub-rule (2) in respect of each debt.(2)Every such decision shall contain the following particulars, namely :(a)The amounts of principal and interest referred to in Section 19 (1).(b)The gross value of the agricultural produce referred to in Section 20.(c)The actual amount of debt payable by the small farmer after it is scaled down and the manner of its payment.
