Section 13 in The Orissa Fertilizers Loans Rules, 1965
13. Form of agreement.
(1)Where a loan is sanctioned, an agreement in Form 'B' shall be executed prior to the disbursement of the loan.(2)Where the officer competent to sanction the loan has accepted the surety of any person or persons, such person or persons shall also be required to execute a bond in Form D and the loanee shall execute a bond in Form C.(3)The agreement in Form 'B' and the bonds in Forms 'C' and 'D' shall be attested by at least two witnesses and shall be registered in accordance with the provisions of the Indian Registration Act, 1908 (XVI of 1908).(4)A copy of the agreement in Form 'B' and where the loan is sanctioned on the strength of the security furnished by securities, a copy of each of the bonds in Forms 'C' and 'D' shall be sent to the registering officer under Sub-Section (3) of Section 89 of the Indian Registration Act, 1908 (XVI of 1908).
