Section 47(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(2)If the usufructuary does not advance the amounts required, the heirs may demand that such of the assets enjoyed by the usufructuary, as may be necessary, be sold to meet the liability, or they themselves may pay the liability and, in this event, they shall have the right to demand interest from the usufructuary at the rate of 8% per annum.
