Section 81A in Himachal Pradesh Co-Operative Societies Rules, 1971
81A. [ Advancement and recovery of crop loans. [Amended vide extra ordinary gazette dated 27th April, 1976.]
(1)In addition to the agricultural purposes defined in explanation to section 90-A of the Act, the loans may also be advanced for the purposes of cutting, pruning and spraying the crops, purchase of insecticides, pesticides, spray oils etc. and appliances used for such operations, defraying of expenses on labour charges and transportation charges for the marketing of agricultural produce.(2)The loans advanced for the purposes mentioned in explanation to section 90-A of the Act and in sub-rule (1) shall be repayable on or before such dates as may be specified by the State Government, in the orders issued from time to time, in this behalf.]
