- If the sum which in the opinion of the court, the Collector ought to have awarded as compensation is in excess of the sum which the' Collector did award as compensation, the award of the court may direct that the Collector shall pay interest on such excess at the rate of nine percentum per annum from the date on which the rights or interest over such land were extinguished wider the provisions of section 18 to the date of payment of such excess into court :Provided that the award of the court may also direct that where such excess or part thereof is paid into court after the date of expiry of one year from the date on which the right of interest over such land were extinguished under the provision of section 18, interest at the rate of fifteen percentum per annum shall be payable from the date of expiry of the said period of one year on the amount of such excess or part thereof which has not been paid into the court before the date of such expiry.
