Section 9(2) in Coal Mines (Nationalisation) Act, 1973
(2)In addition to the amount referred to in sub-section (1), there shall be given by the Central Government, in cash, to other owner of every coal mine or group of coal mines specified in the Schedule, simple interest at the rate of four per cent.per annum on the amount specified against such owner in the corresponding entry in the fifth column of the Schedule for the period commencing on the date on which this Act receives the assent of the President and ending on the date on which payment of such amount is made by the Central Government to the Commissioner.
