Section 22(d) in The Orissa Intensive Cultivation Scheme Loans Rules, 1951
(d)That the loan shall be applied solely to the purpose specified above, and that, if it is proved to the satisfaction of the Collector or the Sub-divisional Officer that any part of the said loan has been misapplied, the whole amount of the loan shall be deemed to become due forthwith, and the Collector or the Sub-divisional Officer may proceed to recover it with interest at the rate of 6V4 per cent per annum from the date on which the loan was made to the date of recovery.
