Section 10 in The Orissa Fertilizers Loans Rules, 1965
10. Submission of applications.
(1)Applications for loans shall be made to the Tahasildar or any other officer appointed by the Collector in pursuance of Sub-rule (2) of Rule 4.(2)Applications received by any other officer shall be forwarded by such officer to the Tahasildar having jurisdiction over the village to which the applicant belongs.(3)All applications shall be made in Form 'A' : provided that the officer receiving the application shall be competent to reduce applications received otherwise that in Form 'A' and oral applications to Form 'A'.(4)Copies of the application forms shall be supplied free of charge.
