- A creditors proof may be in Form No. 53 in Appendix B with variations as circumstances may require.In order to give effect to section 48, clause (2) every proof of debt shall also specify.-(i)the original amount advanced:(ii)the contract rate of interest:(iii)the interest due at the contract rate on date of admission of petition:(iv)the interest due at six per cent on the date of admission of petition.In the case of Court decrees which include a decree for interest at a contract rate higher than six per cent, the proof shall show the principal amount sued for and the amount of interest due at six per cent on the date of decree, as well as costs given by the decree.
