Section 9 in The Rajasthan Loans To Small Mining Lessees Rules, 1982
9. Security for loan.
(1)Loans for an amount upto Rs. 5,0007-may sanctioned on personal security of two sureties having good reputation and undisputed title of the immovable property not less than Rs. 10,000/- worth:[Provided that in case of Scheduled Caste/Scheduled Tribes lessee, it will not be necessary for the sureties to have only immovable property:] [Added by notification dated 29-4-1983](2)Loan for amounts exceeding Rs. 5,000/- may be sanctioned against any one or more of the securities mentioned below:(a)Hypothication of equipment/machinery.(b)Mortgage of lands and buildings and registration thereof.(c)Security of two sureties of good repute and each having undisputed title of immovable property of value not less than the amount of loan granted.
