Section 33 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
33.
In the case of loans of Class I, the date from which repayment is to begin shall be so fixed as to ensure that no payment of either principal or interest shall be demanded before it can be made out of the profits of the improvement. Interest shall be charged as in all other cases from the date on which the first instalment of the loan was given.
