Section 5(iii) in The Orissa Intensive Cultivation Scheme Loans Rules, 1951
(iii)Enquiries to ascertain the existence of encumbrances shall ordinarily be made from such local officers as the President of Chaukidari Union, the Sarpanch, the village headman, village officers, the landlord's agent, or others if possible, and from other disinterested persons of the locality in which the applicant resides or where the land to be offered as security is situated and the names and addresses of such persons shall be mentioned in the Enquiring Officer's report. It is only when the Enquiring Officer entertains any doubt as to the absence of any encumbrance or when the amount of loan exceeds five thousand rupees such enquiry shall be made in the Registration Office and necessary certificate obtained.
