Section 3 in The Bihar Deputy Ministers' Motor Car Advance Rules, 1953
3.
An advance sanctioned under Rule 2 shall be granted free of interest and shall be recovered by deduction from the salary-bill of the Deputy Minister concerned in not more than forty-eight consecutive monthly instalments, commencing with the first issue of salary after the advance is drawn. The amount of advance to be recovered monthly shall be fixed in whole in rupees, except in the case of the last instalment when the remaining balance, including any fraction of a rupee, shall be recovered.
