Section 16 in The Rajasthan Soil and Water Conservation Rules, 1966
16. Period of payment and rate of interest to be charged.
- Every beneficiary, whose work is carried out by the Executive Officer, shall pay the cost in such equal annual instalments, not exceeding 15, as may be fixed by the Executive Officer. The first instalment will fall due one year after the completion of the work. It will bear such interest as Government may fix from time to time. If the beneficiary fails to pay the instalment when due, it will bear penal interest at 1 ½% above the normal rate of interest fixed by Government from time to time.
