Section 14(a) in Rajasthan Public Demands Recovery Act, 1952
(a)[ interest upon the amount of public demand, as stated in the certificate, from the date of signing of the certificate up to the date of realization- [Substituted by Act No. 32 of 1976.](i)at the rate of six and a quarter per cent per annum in the case of certificates signed before the commencement of the Rajasthan Public Demands Recovery (Amendment) Act 1976, and(ii)at the rate of thirteen per cent per annum in the case of certificates signed after such commencement.]
