Section 28 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
28. Interest on instalment.
- Where the transferee of an acquired evacuee property including an industrial concern chooses to pay the balance of the value of the property in instalments, as provided in sub-rule (2) of rule 25 or in rule 26 as the case may be, interest shall be charged at the following rates, namely :-(a)if the amount is paid within two years ....... no interest.(b)if the amount is paid within three years......... 1 per cent per annum.(c)if the amount is paid within four years .......... 2 per cent per annum.(d)if the amount with interest is payablein seven equated annual instalments......... four and half per cent per annum.
