Section 22(1) in The M.P. State Aid to Industries Rules, 1959
(1)Nothing in Rule 21 shall debar a borrower from repaying at any time a larger sum than the amount of an annual instalment or from discharging the whole loan in a single payment. If any sum in excess of the amount of any instalment be paid, it shall be credited in reduction of the principal, the number of future instalments being, if necessary, reduced, but no postponement of subsequent instalments shall be permitted nor shall any alteration in the amount of subsequent instalments be allowed except in the final instalment if such alteration is necessary to adjust the balance due.
