Section 18 in The Rajasthan Loans To Small Mining Lessees Rules, 1982
18. Recovery of loan utilised for purpose other than those for which it was sanctioned.
- All loans granted under rule 7 must be utilized within a period of four months of their disbursement for the purpose for which they are granted and certificate of utilization has to be submitted to the Mining Engineer/Asstt. Mining Engineer concerned within 15 days of the completion of utilization period. If it is found that a loan is not being applied to the purpose for which it was granted or the work is not completed within 4 months time without sufficient reasons or the loanee has ceased to possess the Mining Lease for which the loan was granted, the Asstt. Mining Engineer/Mining Engineer shall immediately take action under the Land Revenue Act for the recovery of the entire loan or the balance money outstanding against the borrower with interest @15% till such period the amount remains unpaid.
