Section 16 in The Coal Bearing Areas (Acquisition And development) Act, 1957
16. [Interest on awards.] [ for the powers and duties under the section exercisable and dischargeable by the Dy. GM, NCDC Ltd.]
If the sum which in the opinion of the Tribunal ought to have been awarded as compensation is in excess of the sum which the Central Government has stated to be a fair amount of compensation, the award of the Tribunal may direct that the Central Government shall pay interest on such excess at the rate of five per centum per annum from the date on which it became payable to the date of payment of such excess.
