- The amount charged to or apportioned on any estate or tenure shall be payable in equal instalments on such days as the [Commissioner of the Division shall direct] [For a list of orders made under paragraph 1 of Section 61, see B.O.R.O., Volume I, Part VI.] :Provided that no instalment shall exceed four annas for every acre of land in respect of which the same is payable, and that not more than four instalments shall be payable in any one year.Interest. - Interest shall be charged on the unpaid portion of the said amount from the date of apportionment until payment thereof at five per centum or at such rate, exceeding five per centum per annum, as the State Government may from time to time determine.
