Section 14(4) in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967
(4)If after transfer of property, if any, under Sub-section (2) any portion of the debt as determined under Section 13 remains unpaid the Debt Relief Court shall fix instalments for the repayment of such portion in such manner, as may be prescribed and may in case of default order payment of simple interest at a rate not exceeding four per cent, if the debt is unsecured and three per cent, if it is secured :Provided that in fixing instalments, the Debt Relief Court shall have regard to the extent of the transferable property in the possession of the debtor, and his paying capacity to be determined in accordance with the rules made in this behalf.
