(8)The Central Government shall pay simple interest at the rate of 0.5% for every month or part of a month for the period on the amount determined in accordance with the following formula:––(A-B)+(C-D)where—A = the aggregate amount of money seized under section 247 or requisitioned under section 248;B = the amount of money, if any, released under sub-section (2);C = the proceeds, if any, of the assets sold towards the discharge of the liability under sub-section (1); andD = the aggregate amount required to meet the liabilities referred to in sub-section (1).
