Section 10(2) in Kerala Farmers' Debt Relief Commission Act, 2006
(2)Where the rescheduling of the loan is made under sub-section (1), the farmer shall be bound to repay such loan with interest to the financial institution concerned within the period allowed by Commission:Provided that the Commission may, on application by the farmer, exempt him, by order, from the repayment of the same for the period so rescheduled, for the reasons to be recorded:Provided further that the farmer shall be bound to repay the same on such later dates, so fixed by the Commission.
