Section 11 in The Orissa Legislative Assembly Members' Jeep, Motor Cycle, Scooter or a Like Vehicle Advance Rules, 1986
11. Whether advance for similar purpose was availed previously and if sofa) whether for jeep, motor cycle, scooter or a like vehicle.............
(b)amount and date of drawal of the advance..................(c)whether the principal alongwith the interest has already been paid in full (if so no claim certificate from A.G., Orissa should be furnished) '................(d)if not, amount of principal/interest outstanding..............(e)sale proceed/anticipated sale proceed of the previous jeep/ motor cycle/scooter or a like vehicle which is intended to be replaced..................
