Section 17 in The Rajasthan Loans To Small Mining Lessees Rules, 1982
17. Recovery of loan if instalment not paid.
- If any instalment including interest therein is not paid within 30 days of the due date, the entire balance amount of loan may be recovered in lump- sum from the loanee and also the sureties by the concerned Mining Engineer/Asstt. Mining Engineer, under the provisions of Land Revenue Act and/or confiscation of the hypothicated equipment and property. For the amount not paid within 30 days of its becoming due interest @15% per annum would be chargeable.
