- Where an appeal has been presented by a land holder under section 14, the Director may, on an application in writing from the land-holder, stay the recovery of the disputed amount of tax, penalty or interest or any part thereof during the pendency of appeal if the land-holder furnishes sufficient security to the satisfaction of the Assessing Authority in such form and in such manner as may be prescribed:Provided that where the recovery of an amount of tax, penalty or interest or a part thereof is stayed, such amount shall be recoverable with interest calculated at the rate prescribed in section 11 on the amount ultimately found due from the date on which such amount first became due.
