Section 15 in The M.P. Goldsmith Rehabilitation (Loans) Rules, 1963
15. Penalty for breach.
- In the event of a borrower committing a breach of any of these rules or of any of the conditions laid down in the instrument regarding the grant of the loan, the Collector may in his discretion order recovery of the whole of the amount of the loan then outstanding with interests due thereon in one lump-sum, or may order recovery of interest at an enhanced rate of 8 per cent per annum for such period as he may direct or impose a penalty not exceeding Rs. 50/- for every such breach, and which shall be recovered in the manner laid down in Rule 11.QkeZvkosnu&i= & (ns[kks fu;e 5)izfrJh ftyk/;{k]--------------------] e/; izns'kAfo"k; - Hkkjr 'kklu }kjk izHkko'khy fd;s x;s Lo.kZ fu;a=.k fu;eksa ls izHkkfor Lo.kZdkjksa dks iquLFkkZfir djus ds fy, /ka/kksa gsrq _.k fn;s tkus ds laca/k esa&Hkkx&v
