Section 9 in The Orissa Displaced Persons (Rehabilitation Loans) Rules, 1959
9.
Each instalment of loan due shall be credited into the Treasury by the displaced persons under the head "P-Loans and Advances by State Governments-Loans to Local Funds, Private parties etc.-Loans and Advances to displaced persons-Loans to displaced agriculturist/ fisherman/betel leaf grower/vegetable grower/loan under Urban Settlement Schemes". The interest realised from the Displaced Persons will be credited to the head "XX-Interest-Interest on Loans and Advances by State Government-Interest on loans to displaced persons" and the Treasury Chalan showing the credit shall be produced before the District Magistrate or Sub-divisional Magistrate of the Area within seven days of the due date. The amount may also be paid in cash to the Sub-divisional Magistrate or the District Rehabilitation Officer or any other Officer authorised by the District Magistrate on or before the due date in which case the Sub-divisional Magistrate or the District Rehabilitation Officer or such other officer as may be authorised by the District Magistrate shall credit the amount to the Treasury under the aforesaid head of account. In the event of default penal interest will be charged at the rates fixed by the State Government from time to time.
