Section 19 in The Bihar State Aid to Industries Rules, 1959
19. Proportion of interest payable under Section 24.
- If any machinery supplied on the hire-purchase system is seized and taken away under Section 23 and the hirer exercises his option under Section 24 of purchasing the same he shall pay, in addition to the unpaid balance of the cost thereof and the cost of any expenses incidental to such seizure and removal, such interest on the remaining unpaid instalments as would have fallen due on the payment of the next instalments of rent.
