Section 10(3) in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
(3)The State Government or the Board, as the case may be, shall pay or tender payment of, the amount to be determined in accordance with this Act as soon as possible together with interest on such amount from the date of vesting to the date of payment or tender of payment as aforesaid at the rate of one per centum over the average of the Reserve Bank rates between the said dates :Provided that the State Government or the Board, as the case may be, shall not be liable to pay interest on the amount payable for the period of delay if the licensee fails to furnish or delays the furnishing of documents, information, particulars or documents as mentioned in Section 12.
