Section 36(2) in Insolvency And Bankruptcy Board Of India (Bankruptcy Process For Personal Guarantors To Corporate Debtors) Regulations, 2019
(2)Without prejudice to any penalty that may be imposed by the Board, the bankruptcy trustee shall be liable to pay interest at the rate of twelve percent per annum on the amount retained by him under sub-regulation (1), if he fails to-(a)apply to the Adjudicating Authority within three days from the date of filing;(b)credit to the Fund within three days from the date of order of the Adjudicating Authority.
