Section 7A(1) in The Essential Commodities Act, 1955
(1)Where any person, liable to—(a)pay any amount in pursuance of any order made under section 3, or(b)deposit any amount to the credit of any Account or Fund constituted by or in pursuance of any order made under that section,makes any default in paying or depositing the whole or any part of such amount, the amount in respect of which such default has been made shall whether such order was made before or after the commencement of the Essential Commodities (Amendment) Act, 1984 (34 of 1984), and whether the liability of such person to pay or deposit such amount arose before or after such commencement be recoverable by Government together with simple interest due thereon computed at the rate of fifteen per cent. per annum from the date of such default to the date of recovery of such amount, as an arrear of land revenue or as a public demand.
