Section 13(2) in The Rehabilitation Finance Administration Act, 1948
(2)For the purpose of advancing any loan under sub-section (1), the Administration may call for any report either through its own staff, or through the District Officer of the district in which the borrower resides or carries on business, or through any State [The words “or a State” omitted by Act 36 of 1957, s. 3 and the Second Schedule* * *] Government, or through any bank of any other appropriate agency. (3) The Administration shall charge interest from the borrower at such rate not exceeding 6 per cent. per annum as may be specified by it.
