Section 14(5) in The Metro Railways (Construction Of Works) Act, 1978
(5)Where the amount determined under section 13 by the [appellate authority] [ Substituted by Act 41 of 1982, Section 2, for " arbitrator" (w.e.f. 15.5.1983).] is in excess of the amount determined by the competent authority, the [appellate authority] [Substituted by Act 41 of 1982, Section 2, for " arbitrator" (w.e.f. 15.5.1983). ] may award interest at six per cent. per annum on such excess amount from the date of taking possession under section 11 till the date of the actual deposit thereof.
