Section 3(d) in Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982
(d)any arrear of revenue or instalment of revenues or amount of penalty or part thereof shall bear simple interest at the rate of 61/4 per centum per annum from the date on which the revenue or the instalment thereof or the amount of penalty or the part thereof falls due till the date of its payment;
