Section 29 in The U.P. Agricultural Credit Rules, 1975
29. Utilisation of the amount recovered : Sections 11-A and 25.
- The amount recovered under Rule 21 or Rule 28 shall be utilized in the following manner:(a)Firstly, for meeting the expenses of recovery which shall be charged at the rate of ten per cent (or at such other rate as the State Government in the Revenue Department may from time to time fix in this behalf) on the amount of the claim ;(b)Secondly, for payment of the Government dues or other prior charges, if any ;(c)Thirdly, for payment of the dues of the bank.;(d)The balance, if any, shall be paid to the person from whom the recovery was made.
