Section 47 in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
47. Procedure when repayment In made directly in the Tahsil office.
(1)When repayment is made by the loanee in the Tahsil Office, the Tahasildar shall get a chalan prepared in Form No.10 in duplicate with reference to the Register of Personal Ledger Account of Loanees, accept the repayment and grant a receipt in miscellaneous receipt Form (O.T.C. No.5). he shall forward the duplicate to the Revenue Inspector concerned with the endorsement that the loan having been paid in the Tahsil Office, the list of loans sanctioned may be suitably corrected. If, however, the loan is repaid in full before the despatch of the list, the duplicate need not be sent as the list itself would not exhibit the demand. This chalan need not be pasted in the Guard File; it will be placed in the appropriate file according to the instruction in sub-paragraph (2) of paragraph 39.(2)On receipt of the intimation, the Revenue Inspector shall score through the appropriate entry in the list of loans, if the demand is fully satisfied or make suitable corrections therein, taking care to note the authority of the intimation in Column 13. Every such correction shall be attested by the Revenue Inspector.
