Section 16 in The Orissa Intensive Cultivation Scheme Loans Rules, 1951
16. Date of payment.
(1)The dates for repayment shall in all cases be fixed by the Collector with due regard to the date of harvest of the principal crops.(2)In an area which depends mainly on the crop of one season there shall ordinarily be one kist in the year. In an area which depends to a more or less equal extent on the crops of two seasons, there shall be two kists in the year. Where two kists are fixed, it is not necessary that they should be at intervals for payment may not be of six months' duration.
