Section 9 in Hyderabad (Abolition of Cash Grants) Compensation Bond Rules, 1962
9. Annual instalments and repayments.
- Every bond shall be repayable in equated annual instalments in accordance with the repayment Schedule in Appendix "A" and Tables I to V in Appendix "B":Provided that, if one or more instalments have fallen due before the delivery of the bond and have not been paid already, such instalments or any balance thereof shall be payable immediately after the delivery of the bond :Provided further that, in addition to the accrued amounts of instalments, interest at three percent per annum on the portion of the instalment amount, representing the amount of the principal, for the completed number of years for which its payment has been delayed shall be paid in cash by the Collector.
