Section 22 in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
22. Hypothecation deed.
-[Section 8]. - After the purchase of motor car has been effected and final payment thereof has been made, the Borrower shall hypothecate the motor car to the Government in Form XI as security for the said advance. The cost price of the motor car shall be entered in the schedule attached to the hypothecation deed.
