Section 4(4) in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
(4)Sub-rule (4) of Rule 10 provides that copies of the application forms shall be supplied free of charge. It shall be the duty of the Tahasildar to keep adequate number of application forms for supply to the intending applicants. He should supply sufficient copies to all the Revenue Inspectors, all Gram Panchayats in his jurisdiction and the Block Development Officer concerned who shall take steps to supply the necessary number of copies to his Extension Officers and Village Level Workers so that cultivators eligible to apply for the loan are given the maximum opportunity to do so.
