Section 11 in The Rajasthan Loans To Small Mining Lessees Rules, 1982
11. Insurance of mortgaged property.
- The applicant shall, within a period of 3 months from the date of receipt of the loan amount insure all the properties mortgaged by him to Government against damage by fir, riots, civil commotion etc. with the Insurance Company approved by Government and assign the policy to the Government of Rajasthan. No property is, however required to be pledged for loans upto Rs. 5,000/-.
