Section 2 in The Bihar and Orissa Natural Calamities Loans Rules, 1934
2. Procedure to be followed by the Collector before granting any loan.
- If the Collector considers that the grants of a loans to any applicant is prima facie desirable, he shall, as early as possible, make an enquiry or cause an enquiry to be made by a responsible Government servant or by any non-official agent whom he considers reliable for the purpose of verifying the particulars mentioned on the reverse of Form A-1 or A-2.
