Section 7(d) in The Assam Aid to Industries (Small and Cottage Industries) Act, 1955
(d)that the Small or Cottage Industry in question is being managed in such a manner as to endanger the repayment of the loan granted thereto and repayable under this Act, and in default of payment within the specified date proceed to recover from the borrower as an arrear from land revenue the whole amount of the outstanding loan, together with such interest as may be due thereon.
