Section 7 in The Punjab Backward Classes (Grant of Loans) Rules, 1958
7. Consequences of default of payment within time . -
[Section 9]. - If a borrower misuses the amount of loan or commits a breach of any of the terms on which the loan has been granted to him, then, without prejudice to any other action that may be taken against him, the amount of loan and costs, if any, incurred in giving or recovering the loan, shall be recoverable from the person and property of the borrower as well as of the surety within two months of the date of the issue of a notice to that effect by the Controlling Authority.
