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Union of India - Section

Section 10 in The Airports Authority of India (Major Airports) Development Fees Rules, 2011

10. Charging of interest.

- Any person or a body of person who fails to deposit the amount collected as development fees in the manner provided in rule 3, shall be liable to pay interest at State Bank of India Base Rate plus ten percent per annum and the said amount shall be deposited in the Development Fees Escrow Account.