Section 10(2) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
(2)[ Penal interest at 2½ per cent over and above the normal rate of interest shall also be recovered from the Borrower mis-utilizing the advance, from the date of its drawal till the date of recovery from him of the entire principal and interest and will be credited in head of account "0049-Interest-Receipts, Interest-Receipts of State/Union Territory Government-Other Receipts-Interest on House Building Advance (G.O.)] [Substituted by Haryana Notification No. GSR 16/HA 9/79/S.8/2001 dated 28.6.2001.]
