Section 3 in The Indian Railway Companies Act, 1895
3. Payment of interest out of capital. A Railway Company may pay interest on its paid- up share capital out of capital, for the period, and subject to the conditions and restrictions, in this section mentioned, and may charge the same to capital as part of the cost of construction of the railway:--(1) Such interest shall be paid only for such period as shall be determined by the Central Government; and such period The Act comes into force in Pondicherry on 1. 10. 1963 vide Reg. 7 of 1963 , s. 3 and Sch. I. Extonded to and brought into force in Dadra and Nagar Haveli (w. e. f. 1- 7- 65) by Reg. 6 of 1963 , s. 2 and Sch. I.
