Section 6(1) in Rajasthan Agricultural Loans Act, 1956
(1)with the exception of loans granted for the purchase of seed, manure and fodder, every other loan granted under this Act shall, subject to rules made in this behalf by the State Governments be repayable by instalments (in the form of an annuity or otherwise) ordinarily within ten years from the date of the actual advance of the loan or, when the loan is advanced in instalments, from the date of the advance of the last instalment actually paid :Provided that in exceptional cases the period may be extended to twenty years with the sanction of the State Government.
