Section 15 in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016
15. Interest payable by promoter and allottee.
- The rate of interest payable by the promoter to the allottee or by the allottee to the promoter, as the case may be, shall be the State Bank of India highest Marginal Cost of Funds based Lending Rate plus two per cent.:Provided that in case the State Bank of India Marginal Cost of Funds based Lending Rate is not in use it would be replaced by such benchmark lending rates which the State Bank of India may fix from time to time for lending to the general public.
