Section 19 in The Orissa Intensive Cultivation Scheme Loans Rules, 1951
19. Recovery of unpaid instalments as public demand.
- All instalments which have not been paid by the date fixed for them shall be recovered as a public demand under the Bihar and Orissa Public Demands Recovery Act, 1914 (Bihar and Orissa Act IV of 1914) or as an arrear of revenue under the Madras Revenue Recovery Act, 1864 (Madras Act II of 1864) as the case may be.Prohibition of transfer - It shall not be lawful for the applicant to sell, mortgage or transfer in any manner the implement or the machinery in his capacity as an owner so long as the loans are not paid in full on break of which the entire loan shall be recoverable forthwith with penal interest at 6¼ per cent per annum.
