Section 10 in The M.P. Goldsmith Rehabilitation (Loans) Rules, 1963
10. Loan to be applied to the purpose for which it is granted .
- Every loan granted under these rules shall, unless otherwise permitted by the Collector be applied to the purpose for which it is granted and the borrower shall submit to the Collector within a period to be specified in the sanction a certificate showing the amount actually spent by him and the purposes for which it has been spent.
