Section 94(b) in The Bihar Government Estates (Khas-Mahal) Manual, 1953
(b)No interest shall be charged in any case where the period between the date of making the certificate and the date of realisation is two months or less. In cases where this period exceeds two months, interest shall be charged for the whole period, counting from the date of making the certificate, subject to the provisions of clause (c) below.
