Section 7(4) in The West Bengal Irrigation (Imposition of Water Rate For Damodar Valley Corporation Water) Act, 1958
(4)Subject to the provisions of section 8, if any amount of the water rate due from any person is not paid by the date specified in the notice of demand, interest at such rate not exceeding six and a quarter per cent, per annum as the State Government may fix from time to time shall be payable thereon from the date of the default.
