Section 22(4) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
(4)In the case of transactions which commenced on or after the 1st January, 1950, in the account of interest there shall be debited to the debtor, simple interest on the balance of principal for the time being outstanding at the rate agreed upon between the parties, or at the rate allowed under any decree passed between the parties, or at rate not exceeding 6 percent per annum, whichever is the lowest.
