Section 15(7) in The Orissa Fertilizers Loans Rules, 1965
(7)The secretary of the co-operative society or any one of its office bearers or employee in charge for the time being of the issue of the fertilizers shall note in the duplicate as well as in the triplicate of the permit the value of the fertilizers issued and shall obtain the signature of the loanee in the triplicate of the permit in addition to the registers and books of accounts that the Society maintains in the regular course of its business.
