Section 21 in Haryana Murrah Buffalo and Other Milch Animal Breed Rules, 2002
21. Interest on delayed payment and procedure to collect it. Sections 9 and 17.
(1)The delayed payment of fee of the cess, as the case may be including the penalty, if any, under Sections 5 and 6 of the Act, shall invite an interest of two percent per month from the due date of payment.(2)The defaulting amount shall be considered to have been cleared only after both the principal and interest has been completely paid and the interest on delayed payment calculated on monthly rests basis shall be added monthly on the defaulting amount.(3)The manner of payment of interest shall be the same for the payment of fee or cess, as the case may be.(4)The amount of interest recovered shall be deposited in the Fund by the competent authority in the same manner as has been prescribed for depositing of fee or cess, as the case may be.
