(3)If the recovery to be made from a subscriber under Rule 157 have not been ascertained on the date of closure of his account under this rule and delay in payments is caused thereby, interest shall be allowed to the subscriber until he gives intimation that the recoveries to be made from him have been ascertained and that he may receive payment of the amount due to him. No interest shall be payable after the date on which intimation is sent to the subscriber.
