Section 7B in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982
7B. Interest on unpaid contribution or premium.
(1)If an occupier does not pay to the Board any contribution or premium when due, the Secretary of the Board may cause to be served a notice on the occupier to pay the amount within the period specified therein, which shall not be less than fifteen days from the date of the service of the notice.(2)If the occupier fails without sufficient cause to pay the contribution or premium within the period specified in the notice, the amount together with interest at the rate of twenty four per cent per annum shall Ire recoverable as arrears of land revenue.
