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State of Madhya Pradesh - Section
Section 9 in The M.P. Refugees Rehabilitations (Loans) Rules, 1963
9. Period of repayment etc.
- Subject to variation enforced by Government the maximum period of repayment of loans and the interest to be charged, the due dates for repayment of loans and the interest-free period will be in accordance with the table given below :-Table| Kind of loan | Year of repayment | Rate of interest per annum | Due dates for repayment | Interest free period |
| (1) | (2) | (3) | (4) | (5) |
| (a) Business- | Percent | |||
| (i) for transport | 5 | 4 | Monthly, 15th of the month following the month during whichloan has been granted. | One year |
| (ii) for other business | 5 | 4 | Monthly, 15th of the month following the month during whichthe interest-fee period ends. | One year |
| (b) Construction of building for residential purpose - | ||||
| (i) house | 20 | 4 | Monthly, 15th of the month following the month in which loangranted. | Nil |
| (ii) shop | 5 to 10 | 4 | Monthly, 15th of the month following the month during whichloan has been granted. | Nil |
| (c) Agricultural resettlement: | ||||
| (i) to individuals | 23 | 4 | Annually, kharil' or rabi kisl in accordance with predominantcrop, of the district concerned, first instalment of repaymentbeing payable in the forth year. | Nil |
| (ii) to Cooperative Societies | 23 | 4 | ||
| (d) Education | 5 | 4 | Not prescribed | One year |
| (e) Industrial | 5 | 4 | As in case of (a)(ii) above |