Section 5 in The Bihar Deputy Ministers' Motor Car Advance Rules, 1953
5.
A Deputy Minister in whose favour an advance under Rule 2 has been sanctioned shall be required, at the time of drawing the amount of the advance, to execute an Agreement in the Form given in Appendix A, and, on completion of the purchase, to further execute a Mortgage Bond in the Form given in Appendix B to these Rules hypothecating the car to the Governor of Bihar as security for the advance. The cost price of the car purchased shall be entered in the schedule of specifications attached to the Mortgage Bond.
