Section 27(3) in The Cine-Workers Welfare Fund Rules, 1984
(3)It shall be the condition of every bond executed under sub-rule (2) that in the event of the State Government, local authority or producer violating any condition imposed under sub-rule (1) such State Government local authority or producer shall be liable to refund the entire grant alongwith simple interest at the rate of twelve per cent per annum and, where the amount of the grant and interest is huge, refund may be allowed in two or three instalments.
