Section 14 in The Rules for Grant of Interest Free Loans for Construction & Repairing of Houses to Scheduled Castes, Scheduled Tribes and Denotified Tribes and Nomedic Tribes in Rajasthan, 1970
14. Funds to be allotted.
(a)In case non-observance of any of the conditions laid down in these rules or in the event of default in the payment of two consecutive instalments, the amount due shall be recovered with interest of 6.¼% p.a.(b)If the loanee fails to pay two consecutive instalments with interest as laid down in sub-clause (a) the entire amount due shall be recovered in lump sum as arrears of land revenue.
