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State of Rajasthan - Section

Section 11 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958

11.

(1)The following powers are delegated for grant of ordinary Taqavi loans :—Class I Loans
Purpose of loan Collector upto Rs. S.D.O. Upto Rs. Tehsildar upto Rs.
1 Construction of pucca wells including pucca water Channels 3000 1500 700
2 Construction of Katcha wells 1000 500 250
3 Conversion of Katcha wells into pucca 2000 1000 500
4 Repairs to out of use wells 2000 1000 500
5 Repairs to wells in use 1000 500 250
6 Deepening or boring of wells 1000 500 100
7 Construction of embankment of land 5000 2000 1000
8 Repairs to embankment of land 1000 500 200
Class II Loans
Perpose of loan Collector upto Rs. S.D.O. Upto Rs. Tehsildar upto Rs.
1 2 3 4
1 Purchase of seed 500 250 100
2 Purchase of manure 500 250 100
3 Purchase of bullocks, camels, and buffaloes 1000 500 250
4 Purchase of fodder 500 250 100
5 Purchase of Persian wheels and agricultural implements 1000 500 250
6 Purchase of tractor 5000    
7 [Purchase by a member of a Co-operative Society of shares ofthe said society] [Substituted by the Notification No. F. 17(19)Rev/d/60, dated 13-6-52, Hindi version published in Rajasthan Gazette, Part IV-c, Ordinary, dated 6.12-62.]     100
[Added by Notification No. D. 1119/60/F/11(32)/rev/D/59, dated 25-5-60, published in Rajasthan Gazette, Part IV-C, dated 4-8-601, 3,000, 1,500, 700
(2)Where the amount of loan proposed to be advanced for any purpose exceeds the amount mentioned in the column of powers of the Collector, the case shall be submitted to the [board of Revenue] [Substituted for the word Commissioner by item 5 of the Amending Rules vide notification Ni.f.6(5) Rev C/65 dated 30-10.1959, P. Rajasthan Gazette, Part IV-C dated 7.1.1970 Page 227-228.] for sanction.Application for loan