Section 10(6) in The M.P. Refugees Rehabilitations (Loans) Rules, 1963
(6)If any of the instalments is not paid on the due date as provided in sub-clause (1) the whole amount then remaining due to the creditor under this deed on account of the principal and interest shall thereupon become payable at once and the borrower shall be liable to pay interest at 6 per cent per annum on that amount from the date of such default till it is paid off.
