Section 16 in Punjab Legislative Assembly (Grant of Advance to Ministers) Rules, 1979
16. Is the land on which house stands free-hold or leasehold ? If leasehold, whether conditions of the lease permit the land/house being mortgaged to Government (attach consent of the Competent Authority) to this effect.
DeclarationI undertake to utilise the amount of advance for the purpose for which it has been applied for and understand that in case of misutilisation of the advance or misstatement of any fact, I shall, in addition to refunding the entire amount in lumpsum along with interest be liable to pay penal interest at such rate as may be specified by the Government from time to time.I undertake to refund the balance left, if any.Documents enclosed :-
