Section 14 in The Rajasthan Loans To Small Mining Lessees Rules, 1982
14. Period of loan.
(1)Every loan together with interest shall be repayable in seven annual instalments, the first instalment falling due after two years form the date of disbursement of loan:Provided that the borrower may repay the amount of loan earlier by paying the due amount in full or by paying more than one instalment in any year:Provided also that in the exceptional circumstances the Director of Mines and Geology and the Government may permit the borrower the repay loan in 8 years and upto 10 years respectively in place of 7 years.
