Section 2(c) in The Haryana Public Money (Recovery of Dues) Act, 1979
(c)"Defaulter" means a person who, either as principal or as surety, is a party-(i)to any agreement relating to a loan, advance or grant given under that agreement or relating to credit in respect of, or relating to hire-purchase of goods sold by the State Government or the Corporation, by way of financial assistance; or(ii)to any agreement relating to a loan, advance or grant given under that agreement or relating to credit in respect of, or relating to hire-purchase of, goods sold by a Government company under the State-sponsored scheme; or(iii)to any agreement relating to a guarantee given by the State Government or a Corporation in respect of a loan raised by an industrial concern;(iv)to any agreement providing that any money payable thereunder to the State Government shall be recoverable as arrears of land revenue, any such person makes any default in repayment of the loan or advance or any instalments thereof or, having become liable under the conditions of the grant to refund the grant or any portion thereof, makes any default in the refund of such grant or portion or any instalments thereof or otherwise fails to comply with the terms of the agreement;
