Section 14 in The Orissa Public Demands Recovery Act, 1962
14. Interest, costs and charges recoverable.
- There shall be recoverable, in the proceedings in execution of every certificate filed under this Act -(a)interest upon the public demand to which the certificate relates, at the rate of twelve and a half per centum per annum from the date of the signing of the certificate upto the date of realisation:Provided that in cases where the Certificate Officer is satisfied that the certificate-debtor has made default in payment of the dues wilfully and without reasonable cause such interest may be charged at a rate not exceeding [eighteen] [Substituted vide O.P.D.R. (Amendment) Act, 1981-O.A. No. 23 of 1981.] per centum per annum;(b)such costs as are directed to be paid under Section 53; and(c)all charges incurred in respect of -(i)the service of notice under Section 6 and of warrants and other processes; and(ii)all other proceedings taken for realising the demand.
