Section 13A in The Punjab Land Improvement Schemes Act, 1963
13A. [ Special provision for financing of schemes by Banks. [Added vide Act No. 14 of 1977.]
(1)When the Department is of the opinion that a scheme which has come into force under section 11 may, for the purposes of execution, be financed by the Bank, the Department shall send a copy of the same to the Bank alongwith the following particulars :-(i)a map indicating the works to be carried out, the estimated cost of each work and the total estimated cost of the scheme ;(ii)economic and technical viability of the scheme including cost benefit ratio ;(iii)a certificate from an officer of the Department in the prescribed form to the effect that the land to be benefitted from and included in the scheme are sufficient security for the purpose of recovering the cost of the scheme and the interest thereon ;(iv)the names of the landowners, khasra numbers of the land included in the scheme alongwith the area of each landowner and the classification thereof, whether irrigated, unirrigated or banjar ;(v)the estimated rate of recovery of cost per hectare ; and(vi)the estimated amount to be recovered from each landowner, the rate of interest, the period within which such amount is recoverable and the number of instalments of recovery.(2)On receipt of a copy of the scheme along with the particulars mentioned in sub-section (1) the Bank may, after following such procedure as may be prescribed sanction the financing of the scheme and intimate the Department accordingly.(3)In every case in which financing of a scheme is sanctioned the Department shall issue a notification in the prescribed from to the effect that the Bank is prepared to finance the scheme and those landowners who do not want to avail of the facility of financing by the Bank may deposit the amount of estimated cost falling to their respective share with the Department within one month of the date of issue of the notification.(4)After the expiry of the period of one month of the issue of the notification under sub-section (3), the Department shall intimate to the Bank the estimated amount which is to be finance by it for executing the scheme and in calculating the same, the amount, if any, deposited by the landowners under sub-section (3) shall be excluded.(5)The Bank shall advance the amount calculated under sub-section (4) to the Department in such number of instalments as the circumstances of each case may require :Provided that the advance shall be made in such a manner that execution of the scheme is not withheld or delayed unnecessarily.(6)If during execution of any scheme the Soil Conservation Officer is of the opinion that the scheme cannot be completed with the amount intimated to the Bank under sub-section (4), he shall send a revised estimate to the Bank which may sanction an additional amount so as to cover the difference and when such a sanction is given the provisions of the preceding sub-sections shall mutatis mutandis apply.(7)After the completion of the scheme, any amount advanced by the Bank which remains unutilised shall be repaid to the Bank as advance recovery and any amount which remains so unutilised out of the amount received from the landowners under sub-section (3) shall be repaid to them.(8)In every case where the Bank advances loans for the execution of the scheme the provisions of section 14, section 15 and section 16, except those relating to the preparation of a statement in the prescribed form giving the particulars referred to in clause (vi) of sub-section (1), shall not apply.]
