Section 6(1) in The M.P. Goldsmith Rehabilitation (Loans) Rules, 1963
(1)As soon as may be after an application for loan has been sanctioned, the applicant shall execute a bond in Form II undertaking to apply the loan for the purpose or purposes for which, and to fulfil the conditions on which, the application has been sanctioned. In addition to this bond, the borrower may be required by the Collector to execute a personal bond, in Form III when the amount of loan does not exceed Rs. 1500/- and a surety bond in Form IV when the amount of loan exceeds Rs. 1500/- and for the amount in excess of Rs. 1500/- in favour of State Government.
