Section 6(2) in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Rules, 1976
(2)The Bank shall, while making applications for recovery to the prescribed officer/designated officer concerned under these rules, add a flat rate of 5% as recovery charges, to the overdue amount. These shall be leviable form the defaulter, in case recoveries are effected through distraint or sale of movable/ immovable property. The recovery charges shall be deposited in the Government Treasury. Recovery charges at the rate of 2% shall, however, be leviable in case the cultivator makes payment after recovery proceedings have started, but no distraint or sale has been affected.
