Section 15 in The (Central Provinces and Berar) Debt Conciliation Act, 1933
15. Grant of certificate by Board in respect of certain debts. - (1) Where, during the hearing of any application made under Section 4, any creditor refuses to agree to an amicable settlement the Board may, if it is of opinion that the debtor has made such creditor a fair offer which the creditor ought reasonably to accept, grant the debtor a certificate, in such form as may be prescribed, in respect of the debts owed by him to such creditor.
(2)Power of Court to disallow costs or interest. - Where any creditor sues in a Civil Court for the recovery of a debt in respect of which a certificate has been granted under sub-section (1), the court shall, notwithstanding the provisions of any law for the time being in force, not allow the plaintiff any costs in such suit, or any interest on the debt after the date of such certificate in excess of simple interest at six per cent annum on the amount due on the date of such certificate.(3)Where, after the registration of an agreement under sub-section (2) of Section 12, any unsecured creditor sues for the recovery of a debt, other than a debt incurred subsequent to such agreement, in respect of which a certificate has been granted under sub-section (1) or any creditor sues for the recovery of a debt incurred after the date of such registration, any decree passed in such suit shall, notwithstanding anything contained in the Code of Civil Procedure, 1908 (V of 1908) not be executed until all amounts recorded as payable under such agreement have been paid or such agreement has ceased to subsist:[Provided that the provision in this sub-section shall not apply to the execution of a decree passed in a suit for the recovery of rent as defined in the Central Provinces Tenancy Act, 1920 (C.P. Act I of 1920), [or in the Berar Land Revenue Code, 1928].]
