Section 31(b) in The Bhopal Debt Redemption Act, 1955
(b)if the Tribunal finds that the provisions of the clause (b) of sub-section (1) of Section 30 have not been complied with by the creditor, it may, if the creditor's claim is established in whole or in part, disallow the whole or a portion of the interest found due, as it may deem reasonable in the circumstances of the case, and shall refuse to allow costs to the creditor;
