Section 13(3) in Bihar Lift Irrigation Rules, 1978
(3)In default of payment of water-rate by the date specified in this behalf a surcharge at the rate of six and a quarter per centum per annum shall be leviable on such arrear of water rate from the date on which it fell due up to the date immediately preceding the date of the signing of the certificate by the Certificate Officer under Section 6 of the Bihar and Orissa Public Demands Recovery Act, 1914 (Bihar and Orissa Act IV of 1914).
