Section 14 in The Orissa Fertilizers Loans Rules, 1965
14. Return of agreement and bonds to borrows.
(1)The original agreement in Form 'B' as well as the bonds in Forms 'C' and 'D' shall be duly cancelled on repayment of the loan together with the interest thereon and shall, on demand thereafter, be returned to the person concerned.(2)Where the loanee does not take delivery of the permit issued under Sub-rule (1) of Rule 15 within the period specified in the permit or where he returns the duplicate of the said permit without the endorsement of the co-operative society thereon, the agreement and the bond shall be cancelled and returned in the manner provided in Sub-rule (1); provided that the Tahasildar or the officer sanctioning the loan shall not cancel the agreement or the bond merely on the strength of the duplicate of the permit returned by the loanee and shall invariably call for the return of the triplicate on the permit from the co-operative society concerned before cancelling and returning to the persons concerned the agreement and the bond.(3)Where the Tahasildar receives back the duplicate of the permit in the manner provided in Sub-rule (3) of Rule 16 he shall cancel the permit, the agreement in Form 'A' and the bonds, if any, in Forms 'C' and 'D' and issue a notice to the loanee and the sureties, if any, in Form 'F' whereupon the sanction of the loan shall stand cancelled.
