Section 25(4) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(4)Each instalment shall become payable on the 15th May and if it remains unpaid on that date, it shall be deemed to be an arrear instalment and shall be recoverable by the Collector as a public demand and shall carry interest at the rate of 6 per cent per annum.
