Section 6(2) in The Assam Displaced Persons (Rehabilitation Loans) Act, 1951
(2)Subject to sub-section (1) above, the borrower shall not without the prior approval of the sanctioning authority mortgage, convey or otherwise transfer any of his interests in the whole or any part of the assets purchased with or created from the loan:Provided that nothing in this section shall affect the borrower's right to sell such articles of his stock-in-trade as are meant for sale to customers in the normal course of business.
