Section 4(b) in The Punjab Regulation of Accounts Act, 1930
(b)if the court finds that the provisions of clause (a) of sub- section (1) of section 3 have not been complied with by the creditor, the court shall, if the plaintiff's claim is established in whole or in part, disallow the whole or a portion of the interest found due, as may seem reasonable to the court in the circumstances of the case and shall disallow costs;
