Section 6(4) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957
(4)Where the [contribution] [Substituted by Act 13 of 1966 w.e.f. 1.9.1960.] is payable in cash, it shall be payable in such number of annual instalments not exceeding twenty and at such times as may be prescribed:Provided that if, on or before the date on which the first instalment is payable, or at any subsequent date within a period of two years from that date, the owner pays the entire [contribution] [Substituted by Act 13 of 1966 w.e.f. 1.9.1960.] or the balance of [contribution] [Substituted by Act 13 of 1966 w.e.f. 1.9.1960.], as the case may be, he shall be entitled to a rebate of ten percent of such [contribution] [Substituted by Act 13 of 1966 w.e.f. 1.9.1960.] or balance of [contribution] [Substituted by Act 13 of 1966 w.e.f. 1.9.1960.], as the case may be:Provided further that if the amount of [contribution] [Substituted by Act 13 of 1966 w.e.f. 1.9.1960.] falls into arrears, interest shall be payable at the prescribed rate on the amount of such arrears.
