Section 4(3)(g8) in The West Bengal Rural Employment And Production Act, 1976
(g8)[ where an owner of a tea estate is liable to pay interest under clause (g1), clause (g2) or clause (g3), he shall pay such interest, in such manner and by such date or dates as may be prescribed;] [Clauses (g1) to (g12) inserted by W.B. Act 8 of 1990.]