Section 4(ii) 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
(ii)The instalments for the payment referred to in rule 4 sub- rule (i) shall fall due on the completion of the house or completion of the improvements to the house, as the case may be, for which the loan was granted or on the expiry of a period of six months from the date of payment of the last instalment received by the loanee, whichever is earlier:
