Section 5 in The M.P. Electricity Duty Rules, 1949
5. Recovery of duty and interest.
(1)Where the duty due is not paid within the period specified under Rule 3, the same shall be paid thereafter with interest thereon at the rate prevailing in accordance with sub-rule (2). [For the purpose of calculating the interest part of a month shall be treated as equal to a month] [Inserted by Notification No. 2694-2334-XIII-69, dated 9-7-1969.].(2)The rate of interest payable under sub-rule (1) shall be such as may be fixed by the Provincial Government by notification from time to time subject to a maximum of [24%] [Substituted by Notification No. 7727-2008-XIII-74, dated 23-11-1974.] per annum.(3)[ ....] [Omitted by Notification No. 2694-2334-XIII-69, dated 9-7-1969.]
