Section 13 in The Assam Displaced Persons (Rehabilitation Loans) Rules, 1954
13.
(i)The Deputy Commissioner is authorised to grant suspension of payment of instalment of loan, either by a general order relating to a group of borrowers in a specific area on account of failure of crops or of distress caused by any natural calamity or other exceptional causes, or by special orders, on account of circumstances beyond the control of a borrower which would render the payment of the instalment unduly hard and burdensome. All such general orders shall be reported to the Relief and Rehabilitation Commissioner, Assam at the time that they are made and the total sums covered by such special orders shall be reported to the Relief and Rehabilitation Commissioner, Assam at the end of the financial year.(ii)No interest shall be charged for the period of suspension and the payment of each remaining instalment due in respect of the loan shall be postponed to the date of the next instalment and a new date fixed for the final instalment.
