Section 9 in The Orissa Intensive Cultivation Scheme Loans Rules, 1951
9.
After the enquiry on the application for the loan and after the need for the implement or machinery is established as detailed in the preceding rules, the application if sanctioned by the authority may be sent to the recognised dealer for the indent of the required implement or machinery.The dealer on receiving the sanction may place indent for the implement or machinery and intimate the borrower to that effect. Before placing orders for the implement or machinery required in the particular case, the dealer shall take instructions from the Agricultural Engineer concerned.
