Section 6 in The Bihar Car Advance to the Speaker and Chairman Rules, 1953
6.
The Speaker/ Chairman in whose favour an advance under Rule 3 has been sanctioned shall be required, at the time of drawing the amount of the advance, to execute an agreement in the form set-out in Appendix A*, and on completion of the purchase, to further execute a mortgage bond in the form set-out in Appendix B to these Rules, hypothecating the car to the Governor of Bihar as security for the advance. The cost price of the car purchased shall be entered in the schedule annexed to the mortgage bond.
