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State of Rajasthan - Section
Section 111 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
111. [ Interest. [Substituted by Amendment Notification dated 2-5-1994, Rajasthan Gazette, Part VII, dated 4-8-1994, Page 48.]
- Simple interest at the rates given below will be charged on the balance outstanding on the last day of each month. The amount of interest will be recovered in one or more instalments, each such instalment being not appreciably greater than the instalments in which the principal is recovered. The recovery of interest will commence from the month following that in which the repayment of the principal has been completed.| S. No. | Conveyance for which loan is sanctioned | Rate of interest per annum |
| 1 | Cycle | 9.00% |
| 2 | Motor Cycle, Scooter & Moped | 11.50% |
| 3 | Motor Car | 15.00% |