Section 4th(d) in Punjab Legislative Assembly (Grant of Advance to Ministers) Rules, 1979
(d)That the Mortgagor shall maintain the aforesaid house in good repair at his own cost, shall pay all the municipal and other local rates, taxes and all other outgoings in respect of the Mortgaged property regularly until the advance along with interest has been repaid to the Mortgagee in full. The Mortgagor shall also furnish to the Mortgagee an annual certificate to the above effect.
