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KARNATAKA AGRICULTURISTS LOANS ACT, 1963
KARNATAKA AGRICULTURISTS LOANS ACT, 1963
17 of 1963
2nd May, 1963
An Act to provide for the grant of loans to agriculturists for purposes connected with agricultural objects not specified in the Karnataka Land Improvement Loans Act, 1963. Whereas, it is expedient to provide for the grant of loans to agriculturists for purposes connected with agricultural objects not specified in the Karnataka Land Improvement Loans Act, 1963. Be it enacted by the Karnataka State Legislature in the Fourteenth Year of the Republic of India as follows:-
Section1 Short title, extent and commencement
(1) This Act may be called the Karnataka Agriculturists' Loans Act, 1963.
(2) It extends to the whole of the State of Karnataka.
(3) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
Section2 Definition
In this Act, unless the context otherwise requires, "Deputy Commissioner" means such officer as the State Government may by notification appoint to perform the functions of a Deputy Commissioner under this Act in such area as may be specified in the notification, and if no such officer is appointed, the Deputy Commissioner of the District.
Section3 Purpose for which loans may be granted
Subject to such rules as may be made under Section 9, loans may be granted to owners and occupiers of arable land for the relief of distress or indebtedness, the purchase of seed, cattle, agricultural implements or manure or any other purpose not specified in the Karnataka Land Improvement Loans Act, 1963, but connected with agricultural objects.
Section4 Application for grant of loans
Section5 Prohibition of utilisation of loan for purposes other than that for which it is granted
No person who has been granted a loan under this Act shall utilise the amount for a purpose other than that for which it was granted.
Section6 Period of repayment of loans
The loans granted under this Act shall be repayable in such manner and at such times as the State Government may prescribe by rules made under this Act.
Section7 Security for loans
In respect of every loan granted under this Act, the borrower shall furnish such security as may be prescribed by rules.
Section8 Recovery of loans
The loans granted under this Act together with interest payable thereon, and costs, if any, incurred in granting or recovering the same shall be recoverable at the discretion of the Deputy Commissioner in any one or more of the following modes, namely.
(a) from the borrower, as if they were arrears of land revenue due by him;
(b) from his surety, if any, as if they were arrears of land revenue due by him;
(c) out of the assets left by a deceased borrower or surety; or out of the property comprised in the collateral security, if any, according to the procedure for the realisation of land revenue by the sale of the defaulter's immovable property other than the land on which that revenue is due.
Section9 Power to make rules
(1) The State Government may by notification in the official Gazette, make rules to carry out the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for.
(a) the manner of making applications for loans;
(b) the officers by whom loans may be granted;
(c) the manner of conducting inquiries in respect of applications for loans, and the powers exercisable by officers conducting such inquiries;
(d) the nature of the security, if any, to be taken for the due application and repayment of the loan;
(e) the rate of interest at which and the conditions under which the loans may be granted and the manner and time of granting loans;
(f) the instalments by which and the mode in which loans, the interest to be charged on them, and the costs incurred in the granting thereof, shall be paid;
(g) the manner of keeping and auditing the accounts in respect of loans granted and recovered.
(3) Every rule made under this section shall be laid as soon as may be after it is made, before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
Section10 Penalty
Whoever knowingly furnishes any untrue information in any application under Section 4 or contravenes the provisions of Section 5, shall, on conviction, be punished with fine which may extend to one hundred rupees.
Section11 Repeal and savings
The Agriculturists' Loans Act, 1884 (Central Act XII of 1884), as in force in the Bombay Area and Coorg District, the Agriculturists' Loans Act, 1884 (Central Act XII of 1884), as in force in the Madras Area and Bellary District, the Hyderabad Agriculturists' Loans Act, 1950 (Hyderabad Act No. II of 1950), as in force in the Hyderabad Area, and Section 194 of the Kamataka Land Revenue Code, 1888 (Kamataka Act No. IV of 1888), as in force in the Karnataka Area except Bellary District, are hereby repealed: Provided that the provisions of Section 6 of the Karnataka General Clauses Act, 1889 (Karnataka Act III of 1889), shall be applicable in respect of the repeal of the said enactments and Sections 8 and 24 of the said Act shall be applicable as if the said enactments had been repealed and re-enacted by this Act.
Section12 Amendment of Karnataka Act No. 26 of 1958
In the proviso to Section 2 of the Karnataka Non-Agricultural Loans Act, 1958.
(i) for the words "the Agriculturists' Loans Act", the words and figures "the Karnataka Agriculturists' Loans Act, 1963", shall be substituted;
(ii) the explanation shall be omitted.
RULE
KARNATAKA AGRICULTURISTS LOANS RULES, 1966
In exercise of the powers conferred by Section 9 of the Karnataka Agriculturists' Loans Act, 1963 (Mysore Act 17 of 1963), and in supersession of all existing rules on the subject the Government of Karnataka hereby makes the following rules, the same having been previously published in Part IV, Section 2-C(i) of the Mysore Gazette, dated the 18th November, 1965, namely:-
Rule1 Title
These Rules may be called the Karnataka Agriculturists' Loans Rules, 1966.
Rule2 Definitions
In these rules, unless the context otherwise requires.
(a) "Act" means the Karnataka Agriculturists' Loans Act, 1963;
(b) "Section" means a section of the Act;
(c) "Form" means a form appended to these rules.
Rule3 Purposes for which loans may be granted
Loans may be granted for any purpose specified in Section 3.
Rule4 Manner of making applications for loans
(1) Every application for a loan under these rules, shall be in Form 1, and shall be made to the Tahsildar of the Taluk or to such other officer as may be specified by Government by a notification for any Taluk or part of a Taluk.
(2) When the security offered for the loan is land, extracts from the Record of Rights relating thereto shall be attached to the application.
22.Proviso added by GSR 315, dated 24-8-1968 [Provided that in any area where Record of Rights has not been prepared, extracts from the relevant revenue record or register relating to the land shall be attached to the application.]
(3) On receipt of the application for a loan under the Act in the Taluk Office, or in the office of such other officer or officers specified by Government in this behalf under sub-rule (1), as the case may be, a receipt shall forthwith be given to the applicant, and without any delay, the particulars of the application shall be entered in the inward register of the Office and in the Register of Applications for Loans under the Act in Form II.
Rule5 Officers empowered to make enquiries
All Revenue Officers not below the rank of a Revenue Inspector of a Circle and such other officer or officers specified by Government in this behalf under sub-rule (1) of Rule 4 are empowered to make an enquiry for the purpose of verifying the correctness of the particulars in the application for a loan.
Rule6 Manner of conducting enquiries
(1) A local enquiry in respect of the particulars contained in the application for a loan shall be held after causing a notice containing the particulars of the application and inviting objections within such period as may be specified in the notice to be affixed in the village or chavadi, where the applicant's interests in the amount of loan are involved. Any objections received within a stipulated period shall be heard by the authority competent to grant the loan or such other subordinate officer as may be authorised by such competent authority by a general or special order.
11.Inserted by GSR 315, dated 24-8-1968 [(1-a) Every local enquiry under sub-rule (1) shall be held as expeditiously as possible and endeavour shall be made to conclude such enquiry within thirty days from the date on which the application is made.]
(2) Every enquiry shall be made to ascertain the particulars to complete Form III, and after such enquiry, the authority shall either sanction the loan, if it is within its competence or forward through proper channel the application with its report to the higher authority competent to sanction the loan either recommending the grant or rejection of the loan in full or in part.
(3) Unless the authority competent to sanction the loan is fully satisfied of the sufficiency of the security with a margin for safety, the loan shall be refused.
Rule7 Powers exercisable by officers conducting enquiries
Officers conducting enquiries shall be competent to exercise the powers conferred on a Revenue Officer by the Mysore Land Revenue Act, 1964 and the Rules made thereunder, for purposes of conducting enquiries under the said Act.
Rule8 Maximum deduct of loan and Officers competent to grant loans
(1) No loan exceeding rupees Twenty-five thousand shall be granted to any period under these rules.
(2) Subject to the provisions of sub-rule (1), the Officers specified in column (1) of the following Table may grant loans not exceeding the amounts specified in the corresponding entry of column (2) thereof, namely.
TABLE
Authority
Maximum amount of loan
Tahsildar, Special Tahsildar of a Taluk or any other officer specified by Government for a Taluk or a part of a Taluk under sub-rule (1) of Rule 4.
One thousand Rupees
Assistant Commissioner of a Sub-Division
Two thousand and five hundred Rupees
Deputy Commissioner or Special Deputy Commissioner of a District
[Five thousand Rupees.]
Divisional Commissioner of a Division
[Ten thousand Rupees]
(3) Loans exceeding 33.Substituted for the words "Five thousand rupees" by GSR 284, dated 27-7-1970 Ten thousand rupees may be granted by the Divisional Commissioner with the previous sanction of the State Government.
(4) Nothing in sub-rule (1) shall be deemed to preclude the grant of more than one loan to the same person exceeding the maximum amount up to which any officer may grant a loan, provided that the purpose for which each such loan is granted is different, the amount granted does not exceed the maximum amount specified, and such loan is secured by a different security.
Rule9 Nature of security to be taken for the due application and repayment of loans by the owners of arable land
(1) (a) The security shall be the interest of the applicant in immovable property.
(b) If the value of the interest of the applicant in the immovable property offered as security for the loan is not less than eighty per cent of the value of the immovable property and will cover the amount of the loan to be granted with interest payable thereon and the cost, if any, likely to be incurred in making the grant, the loan applied for may be granted on the security of such immovable property.
(c) If the value of the interest of the applicant in the immovable property does not satisfy the requirements of clause (b).
(i) collateral security consisting of interest in immovable property belonging to other persons who are offered as sureties shall be taken: Provided that the total value of the interest in immovable property of the applicant and of the interest in immovable property offered as collateral security is sufficient to cover the loan with a margin for safety; or
(ii) collateral security consisting of personal security of one or more persons whose solvency is, taking into consideration all relevant factors, sufficient to cover the loan with interest with a margin for safety, provided that where more than one person offer personal security all of them shall bind themselves to repay the loan jointly and severally.
(2) A second, third or fourth loan may be granted to the same person on the security of the immovable property, on which a loan has already-been granted, provided that the total amount outstanding at any time does not exceed the maximum loan admissible on the security of the immovable property offered by the applicant: Provided that a subsequent loan shall not be granted to a contumacious defaulter or person from whom instalments in respect of earlier loans are overdue.
Rule10 Nature of security to be taken for the due application and repayment of loans by the occupiers of arable land
(1) The security shall be by way of charge on the growing crops on the land. An occupier who applies for loan shall make a declaration in the prescribed form creating a charge on the growing crops on the land in his occupation for the payment of the amount of loan with interest.
(2) If the estimated value of the growing crops on the land is not sufficient to cover the loan and interest on the loan, the applicant shall furnish collateral security consisting of personal security of the applicant and one or more persons whose solvency is sufficient to cover the loan with interest:
Provided that when more than one person offers personal security, all of them shall bind themselves to repay the loan jointly and severally.
Rule11 .
ommited
Rule12 Conditions to be satisfied before granting loans
(1) No loan shall be granted under these rules except after an enquiry is made and adequate security to cover the loan with interest and costs, if any, is taken. 0A reference in Form IV shall be made to the Registration Department for an encumbrance certificate in respect of the immovable property offered as security, and no loan shall be granted until a reply to the reference is received, and the officer granting the loan is satisfied about the value of the immovable property or immovable properties offered as security.
(2) After the enquiry and such further investigation as may be necessary, and after obtaining adequate security; if the officer competent to grant the loan is satisfied that the loan either in full or in part may be granted, he shall record a decision to the effect and shall at once issue an order granting the loan, in Form V. The contents of the order shall be explained to the applicant and his signature obtained in token of understanding and agreeing to the conditions contained therein.
(3) The bond to be taken when personal security or collateral security consisting of immovable property is offered by the borrower or his sureties shall be in such form or forms as the State Government may by order from time to time direct.
(4) The loan sanctioned may be disbursed either in one or more instalments as may seem fit to the sanctioning authority, on production of the security bond duly executed. Large loans shall be paid in two or more instalments. The sanctioning authority shall use his discretion having regard to the opportune time for utilising the amount of loan and actually disburse it at such opportune time.
(5) The amount granted as a loan shall be utilised within a period of two years from the date of disbursement of the loan or the first instalment thereof, provided that the sanctioning authority may extend the said period by one year in special cases of hardship where the borrower for reasons beyond his control cannot utilise the amount for the purpose for which it is granted within the said period of two years.
Rule12A Conditions under which loans may be granted
Loans under these rules may be granted subject to the following conditions, namely.
(a) the amount of loan shall be utilised solely for the purpose for which it is granted;
(b) the amount of loan shall be utilised within the period allowed or extended by the officer granting the loan;
(c) any instalment of the loan and previous loan, if any shall be payable on such earlier date than the date fixed in that behalf or may be fixed in any year having regard to any exceptional agricultural conditions.
(d) any instalment of the loan and previous loan may be increased to such amount not exceeding double the amount fixed while granting the loan as may be determined in any year by the officer granting the loan having regard to any exceptional agricultural conditions in the year.]
Rule13 Rate of interest and recovery thereof
(1) Interest at eight and a half per cent per annum shall be charged on loans granted under the Act. Penal interest at [twelve and half per cent] per annum shall be levied upon all over due instalments of interest or principal and interest;
22.Proviso added by GSR 170, dated 21-4-1970
[Provided that in respect of loans granted to Scheduled Castes and Scheduled Tribes, the sanctioning authority shall, if satisfied that such loan has been properly utilised for the work for which it was granted, give a set off for an amount equal to the difference between interest calculated at eight and a half per cent and three per cent.]
(2) Notwithstanding anything contained in sub-rule (1), the principle of "Damdupat" shall be applied to the recovery of the loans under the Act and these rules and it may be ensured.
(a) that the amount recovered as interest at one time does not exceed the principal;
(b) that in pending cases where the arrears of interest already accrued exceeds the principal, the interest may be scaled down and a sum equal to double the principal may be recovered without any further interest over a period of three years, if the defaulter binds himself to pay the subsequent instalments regularly, and if within that period repayment is not made in instalments, penal interest shall be levied and steps taken to realise the outstandings.
Rule14 Period for repayment and mode of recovery of loan
(1) (a) The officer or authority sanctioning the loan shall fix the period of repayment of the loan together with the interest thereon 33.The words "and the costs incurred in granting the loan" omitted by GSR 79, dated 10-2-1970 [xxx] and the amount of instalments subject to the maximum limits specified below.
A. Loans granted for the purchase of improved seeds, fertilizers and pesticides-One Year
B. Loans granted for any purpose, other than specified in Item I
(i) If the loan does not exceed one thousand rupees-Five Years
(ii) If the loan exceeds one thousand rupees but does not exceed two thousand and fivehundred rupees-Eight Years
(iii) If the loan exceeds two thousand and five hundred rupees-Ten Years
(b) The time limits for repayment specified in clause (a) shall count where the loan is disbursed in full at one time, from the date of disbursement of the loan or where the loan is disbursed in instalments from the date of disbursement of the last instalments, provided that where the loan is disbursed in instalments and the borrower does not take action to receive the last instalment on the date appointed for the purpose or within a reasonable time from such date, the authority sanctioning the loan may declare the loan as closed and direct by order the payment of the loan taken, and when such a direction is made the time limit shall be counted from the date on which the last instalment had to be received by the borrower.
(c) The date of repayment of each instalment on half-yearly or yearly basis shall be so fixed as to coincide with the date of one of the land revenue khists of the taluk.11. The words "The cost, if any, incurred in making a loan shall be recorded from the grantee along with the amount repaid as the first instalment" omitted by GSR 79, dated 10-2-1970 [XXX] Instalments paid before the due date shall be taken entirely towards principal, unless interest for a preceding period is overdue.
(2) Whenever recovery of land revenue is suspended the recovery of the loan may also be suspended.
Rule15 Inspection of objects for which loans have been granted
(1) All the officers empowered to sanction the loans as far as possible or any other officer not below the rank of a Revenue Inspector shall by inspection if necessary ensure that the amount of loan disbursed is utilised for the purpose for which it is sanctioned. If the loan is disbursed by instalments, it shall be ensured by the officer granting the loan before each instalment subsequent to the first is paid, that the instalment already disbursed is utilised properly.
(2) If the borrower fails to utilise in the time prescribed, the amount of loan for the purpose for which he has received the loan or an instalment thereof, the officer granting the loan may extend the time prescribed on reasonable cause being shown for the failure in utilising the amount in time. If the borrower fails to utilise the amount for the purpose for which it is granted within the period thus extended, prompt steps shall be taken to recover the loan in accordance with the provisions of Section 8.
Rule16 Accounts
The accounts for all loans under these rules shall be kept in Form VI and the accounting procedure laid down in the Karnataka Financial Code, 1958, shall be followed.
APPENDIX 1 Form of Application
FORM No. 1
[See Rule 4(1)]
Form of Application
Name of the Applicant and his full residential address.
Amount and object of the loan.
Nature of security whether personal or otherwise.
Proposed time for repayment.
Place:
Date: Signature of the Applicant.
Note:
This application with the requisite court fee stamp may be
made to the Tahsildar of the Taluk or to such other officer
specified by Government under sub-rule (1) of Rule 4.
The loan if sanctioned shall bear the interest at eight and a half
per cent. Penal interest at ten per cent per annum shall be
leviable upon all overdue instalments of interest or principal
and interest.
Adequate security in the form of immovable property is
necessary to cover the loan.
APPENDIX 2 Register of Applications for Loans under the Karnataka Agriculturists' Loans Act, 1963
FORM No. 2
[See Rule 4(3)]
Register of Applications for Loans under the Karnataka Agriculturists'
Loans Act, 1963
Taluk District of for the Revenue Year 19 .. -19 . .
Serial No. of application
Date of receipt ofapplication in the Office
If the application is received through other officers
Name, Father'sname and residence of applicant
Officers from whom received
Number and date of reference
1
2
3
4
5
Name ofVillage in which the loan is to be utilised
Amount ofloan required
Purposesfor which required
References
To whom made
Date of reference
Date of receipt of reply
6
7
8
9
10
11
Name of officerwho investigated and his opinion in brief
Whether loan sanctionedor refused (if refused, brief reasons for refusal). Number and date ofdisposal and name of officer sanctioning or refusing the loan applied for
Amountsanctioned, number and date of loan order
Remarks 12 13 14 15
Index to Application Register under
Number
Names of villages in alphabetical order
Number of cases in the Application Register
Total in each village
1
2
3
4
APPENDIX 3 FORM
FORM No. 3
[See Rule 6(2)]
Particulars to be
filled in by the officer conducting the local enquiry after verifying the
details in the application.
(At whatever stage of
the enquiry it appears that the loan cannot be granted, the enquiry officer should
stop and endorse the reason and cease filling up any more of the particulars).
1. Serial Number of the applicant
2. (a) Name and Village of the
applicant
(b)
Amount of loan applied for
(c)
Purpose for which loan is sought
3.
Is the applicant in arrears to Government for Land Revenue or
for any
instalment of a loan previously obtained?
4.
Is the application bona fide and the applicant solvent?
5.
Security offered.
(a) if land or other immovable property.
(i) the value of the applicant's interest in it; (ii) litigation, if
any, pending in respect of it; and (iii) whether the loan applied for is within
eighty per cent of the value of the immovable property (being the applicant's
interest).
(b) if personal.
the names and status of the surety or sureties and the value of their
immovable property;
(c) if any other property.
its nature, survey number, area, assessment
and value and
extent of pre-existing encumbrances
6. Outstanding
balance, if any,
e.g., Land Revenue,
Takavi,
Irrigation, Cesses;
7. (1)
Whether the loan should be advanced in one lump sum
or in instalments;
(2) If instalments,
their dates with condition as to which part or parts of the proposed purpose is to be
fulfilled before
issue of subsequent instalments
8.
Period within which the object is to be carried out
9.
Repayment.
(1)
Year of first instalment;
(2)
Amount of instalment (consolidating
principal and
interest);
(3) Period of repayment;
(4) Signatures in token of correctness of, and consent
to, the
above particulars.
(i) Applicant;
(ii) Personal surety;
(iii) Person giving collateral security;
(iv) Signature of attesting officer.
10. Objections, if any.
(1)
Date of publication of notice under Rule 6;
(2)
Nature of objections raised and orders thereon.
11. List of
papers to be annexed.
(1)
Extracts from Record of Rights;
(2)
Deeds, if any, presented;
(3)
Panchanamas or officer's own figures estimates as to.
(a)
Value of property offered as security;
(b)
Value of collateral security;
(c)
Notice, under Rule 6, with objections received and
order.
12. Opinion and recommendation in the own hand of the
officer
conducting the enquiry.
Submitted for sanction to
Tahsildar or other Inquiry Officer.
13. Sanctioned for Rs........ (in words)........
Date:
Grantor
14. Endorsement
as to whether the object is carried out.
(1)
Date of orders (to the Revenue Officer) for inspection
and
report;
(2)
Result of inspection, with action taken, if any, owing to
misapplication.
APPENDIX 4 Reference to Registration Department for Encumbrance Certificate
FORM No. 4
[See Rule 12(1)]
Reference to Registration Department for Encumbrance Certificate
No. Date.
The Sub-Registrar of
Name of Applicant:
Amount of Loan required
Particulars of land for which Encumbrance Certificate is required.
Name of Village
Dry, Wet or Garden
Survey Number
Extent
Assessment
A.
G.
Rs.
P.
Remarks
Tahsildar/Officer specified by Government under sub-rule (1) of Rule 4.
APPENDIX 5 Order granting a loan under the Karnataka Agriculturists' Loans Act, 1963
FORM No. 5
[See Rule 11(2)]
Order granting a loan under the Karnataka
Agriculturists' Loans
Act, 1963
No. of
1. The sum of Rs.............. is granted
to Sri................. son of..............
residing at......................... as a loan under the Karnataka Agriculturists'
Loans Act, 19b3 for the purpose of (+)................... for the benefit of (++)
subject to the following conditions.
2. The conditions referred to are as follows.
(a) That the amount
of this loan shall be paid to the aforesaid (name of the borrower) either in one or more
instalments as specified hereunder on the execution of the necessary security bonds. When the loan
is to be paid in instalments the first instalment may be paid on the production
of this order (here enter place at which this order is to be presented for
payment), and
the second on proof that the first instalment has been properly utilised.
Amount of loan sanctioned Instalment.
Rs............................................. Rs..........
(b) (i) That if the first
instalment has not been utilised within the
period of (here
enter the period
allowed for the
first instalment); or
(ii) if it shall be
proved to the satisfaction of the officer granting the loan that any portion of the loan
has been misapplied
to any other purpose than that above specified or that the whole amount of the
loan has not been fully applied to the purpose for which it was granted within the
period of (here enter period allowed for utilisation of full amount of the loan),
the whole unpaid
balance of the loan or such portion of it as the officer granting the loan may determine
with interest at. .... per cent and
cost, if any, shall be deemed at once to become
due;
(iii) The borrower
shall give an undertaking to the effect that there are no encumbrances existing on
the property mortgaged by the borrower as security for the loan.
(c) (i) That
the loan with interest thereon at eight and a half per cent
per annum shall be
repaid by equal half-yearly or yearly
instalments of Rs.......... each, falling due with the khist of the
revenue year commencing with 19 ... -19 ... Penal interest at ten per cent per
annum upon all overdue instalments of interest or principal and interest shall be
leviable. It shall also be open to the officer granting the loan to reduce the
number of instalments
and to increase the amount of the half-yearly or yearly payment so as to recover the
loan within a shorter period than herein allowed if he finds the work after completion is not
sufficiently durable to last for the period originally mentioned in the loan
order.
(ii) Such half-yearly
or yearly payment shall be made to the village officers, if the demand has been
included in the borrower's khate or to the Tahsildar and is in addition to the
land assessment.
(iii) If default in
the payment of half-yearly or yearly instalment on account of the loan occurs and
recovery cannot otherwise be made, or if the borrower applies to be adjudicated, or is
adjudicated an insolvent, the entire unpaid balance of the loan or such portion of
it as the officer
granting the loan may determine shall be deemed to become due at once and the whole of
the land specified
under condition (d) or such portion of it as the officer granting the loan may deem
necessary shall be sold for the recovery of the amount, with interest thereon and expenses
of sale, if any.
(d) That for the repayment of the loan with interest and cost, if any, due on the same, the immovable property specified below is hypothecated as collateral security to Government.
(The growing crops on the land specified below are charged as collateral security to Government along with the personal security of the applicant and the surety or sureties).
I have understood and agreed to the aforesaid terms and conditions.
Signature of the borrower.
APPENDIX 6 Register of Payment
FORM No. 6
[See Rule 15]
Register of Payment
(A separate page to
be set apart for each loan)
Repayments
Number and date of order granting the loan
Name and residence of the holder of the order granting the loan
Amount of loan granted either in lump sum or in instalments (No. of instalments to be specified)
Number of instalments in which the loan is repayable
Amount of each instalment in accordance with the scale in the table of equated payments
1
2
3
4
5
Date on which each instalment is due
Date of payment of instalment
Amount of instalment paid
Interest paid on arrears of instalments
Remarks
6
7
8
9
10
N.B.Column 10 to be used
for noting postponement of instalment, if any.
APPENDIX 7 Form of Declaration
FORM 7
Form of Declaration
[Rule 10]
I,.................. aged.................. son of.... resident at....
........................ being desirous of borrowing loan from the
Government of
Karnataka under the Karnataka Agriculturists' Loans Act, 1963 (Karnataka Act 17 of 1963) and
the rules framed thereunder, make this declaration as required by Rule 10
of the Karnataka Agriculturists' Loans Rules, 1965, that I am an occupier
of the land specified in the Schedule and I hereby create a charge on
the growing crops on the said land, namely (give details of growing crops with
estimated value) in favour of the Government of Karnataka for the payment of the
amount of the loan together with interest.
