Section 13(5) in The Rajasthan Ministers (Advance for Purchase of Motor Cars) Rules, 1965
(5)to pay to the Government any sum accruing to the borrower under the insurance on account of any loss or damage to the conveyance during the currency of these presents and provided by the said rules.And it is hereby lastly agreed and declared that if the said motor car has not been purchased, insured and hypothecated as aforesaid within one month from the date of these presents or if the borrower within that period becomes insolvent or relinquishes his office or dies, the whole amount of the loan and interest accrued thereon shall immediately become due and payable.And if after relinquishing office, the borrower fails to refund the entire loan or the balance outstanding, together with interest, in lump sum the recovery may be effected as arrears of land revenue, without prejudice to any other remedy available under the law.In witness whereof the borrower and for and on behalf of the Government of Rajasthan have hereunto set their hands the day raid the year first before written.Signed by the said Shri.......... in the presence of...
