Section 21 in The Orissa Intensive Cultivation Scheme Loans Rules, 1951
21. Misapplication of loan, or untrue statements made by applicant or his sureties, how to be dealt with.
- If the loan is used for any purpose other than that for which it was granted or if the loan is not repaid according to the instalments fixed for repayment or if any untrue statement is made by applicant of his sureties, the entire loan amount shall be recovered forthwith together with interest at 6¼ per cent per annum from the date of advancement of the loan.
