Section 50 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
50.
(1)When any recoveries of loan are made, credit shall first be given to interest due and the remainder to principal and the balance of principal (and interest if any) still outstanding shall be struck in the register of Taqavi Advances. If the payment made is in excess of the total amount required to pay off a loan completely with interest the excess amount should be refunded. In case the payment made exceeds the amount made required to clear a current instalment with interest, but the loan has not been completely repaid, the excess shall be credited towards reduction of principal.(2)Special care shall be taken in paying loans into the Treasury Giat the amounts of interest and principal recovered are separately and distinctly credited, as the former must not and the latter must be credited in plus and minus memorandum.
