Section 15 in The Bihar and Orissa Natural Calamities Loans Rules, 1934
15.
(i)The Collector may show leniency in the realisation of instalments of loans in cases of real hardship and may grant suspension of instalments of loans in such cases either by general order relating to a specific area on account of failure of crops or any other exceptional calamity, or by special order on account of circumstances beyond the control of borrowers which would render the payment of the instalment unduly burdensome. All such general orders shall be reported to the Commissioner at the time that they are made, and the total sums covered by the special orders shall also be reported to the Commissioner.(ii)No interest shall be charged for the period of suspension, and the payment of each remaining instalment due in respect of the loan, shall be postponed to the date of the next instalment and a new date fixed for the last instalment.
