Section 30 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
30.
In the case of loans for seed and manure, the total amount should ordinarily by repayable in full immediately after the harvest for which the loan is granted. Loans for katcha wells shall be repaid ordinarily in two years. In all other cases of Class II. loans repayments should ordinarily be made in half yearly instalments on the dates fixed for the payment of land revenue or rents.Note.- In case the crop fails, or it is otherwise undesirable to press the collections after harvest suspension of the whole or a part on of the demand is admissible with the sanction of the officer by whom the loan was granted.
