Section 25 in The M.P. State Aid to Industries Rules, 1959
25.
The repayment of the annual instalment may be suspended by the authority sanctioning the loan whenever from causes beyond the borrowers control such payment of the instalment becomes unduly burdensome. Whenever the payment of an instalment is thus suspended, all the remaining instalments due on the loan, may be so postponed by the sanctioning authority as may be considered necessary by him in the circumstances of the cases :Provided that nothing in these rule shall enable the authority sanctioning the loan, to make any order which will have the effect of extending the period of repayment to over 10 years or the State Government to extend the period over 20 years except in the manner specified in sub-section (2) of Section 20 :Provided also that the suspension of repayment shall not carry with it the suspension of interest except under the orders of the State Government and in exceptional circumstances.
