Section 50(1) in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
(1)When any recoveries of loan are made, credit shall first be given to interest due and the remainder to principal and the balance of principal (and interest if any) still outstanding shall be struck in the register of Taqavi Advances. If the payment made is in excess of the total amount required to pay off a loan completely with interest the excess amount should be refunded. In case the payment made exceeds the amount made required to clear a current instalment with interest, but the loan has not been completely repaid, the excess shall be credited towards reduction of principal.
