Section 14(2) in The Factoring Regulation Act, 2011
(2)1n. the event of delay in payment on the part of the debtor to pay the receivable of any micro or small enterprise, the assignee shall be entitled to receive interest for the delayed period and shall take steps under the provisions of the Micro; Small and Medium Enterprises Development Act, 2006 (27 of 2006), for the purpose of the recovery of the interest and shall pay such interest to the micro or small enterprise.
