(8)If the tenant fails to deposit any amount as required by Sub-section (7), such amount shall, on a written requisition from the court or the Land Tribunal, as the case may be, to the District Collector, be recovered under the provisions of the Kerala Revenue Recovery Act, 1968, together with interest at the rate of six percent pee annum from the date of the order under Stab-section (2) or Sub section (4) or Sub. section (6), as the case may he.
