Section 229(2) in The United Provinces Tenancy Act, 1939
(2)Revenue, rent or profits and paid on the day on which they fall due become, on the following day, arrears, and the lambardar, co-sharer, muafidar, assignee of revenue of superior proprietor, as the case may be, shall be entitled to claim interest on such arrears at the rate of one anna in the rupee per annum simple interest.
