- The sum so apportioned in respect of any estate or tenure on account of any such period as is mentioned in Section 63 shall be payable in equal portion in each of the years included in such period, and each such portion if unpaid shall carry interest at five per centum, or at such rate, not exceeding five per centum per annum, as the State Government may from time to time determine, from the end of the year in which it is payable.
