Section 15 in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018
15.
If the Bhumiswami fails to deposit the amount within a period of sixty days from the date of receipt of communication under rule 13, simple interest shall be payable on the arrear till the date of payment at the rate of twelve per centum per annum for first twelve months and thereafter at the rate of fifteen per centum per annum.
