Section 16 in Bengal Public Demands Recovery Act, 1913
16. Interest, costs and charges recoverable
. There shall be recoverable, in the proceedings in execution of every certificate filed under this Act(a)interest calculated in such manner as may be prescribed upon the public demand to which the certificate relates, at the rate of six and a quarter per centum per annum from the date of the signing of the certificate up to the date of realization:Provided that(i)no interest shall be charged if the amount of public demand is less than twenty-five rupees or if the period from the date of signing the certificate up to the date of realisation does not exceed three months;(ii)no interest shall be charged for the period during which the execution proceedings are stayed under an order passed by the Certificate Officer at the instance of the certificate-holder; and(iii)no interest shall be charged for the period during which the execution proceedings are stayed under an order passed in an appeal or in revision or by a Court at the instance of the certificate-holder, or any person other than the certificate-debtor,(b)such costs as are directed to be paid under section 45, and(c)all charges incurred in respect of(i)the service of notice under section 7, and of warrants and other processes, and(ii)all other proceedings taken for realising the demand.
