Section 45 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
45. Recovery of loan and instalments of recovery.
- Recovery of loans advanced must be insisted upon punctually. In order to ensure this with the minimum inconvenience to agriculturists it is essential that recoveries which are due should be pushed on vigorously while the crops are on the threshing floors or just after-wards when the tenants are disposing them of to grain dealers. When a loan has been given on the joint responsibility of several persons, recovery should, in accordance with the provisions of section 9 be made from each person to the extent of the actual share of the loan received by him, but when this is not possible, the joint responsibility of all the recipients for the whole amount of the loan should be strictly enforced. When tenants of their own accord offer to repay jointly, the joint payment should be accepted. The borrower may, at his option repay the loan or any instalment thereof within a shorter period than that fixed it the order granting the loan. In such cases interest shall be calculated on reducing balances as provided in rule 9.
