(a)All amount due to the Government under the terms of the bond under Rule 17 shall, if not paid in time, be recoverable as arrears of land revenue and shall bear interest at the rate of 4 per cent per annum from the date when such payments fall due up to the date of payment of recovery.(b)Government shall charge penal interest of 6 per cent in case of default or wilful neglect to repay the loan in time at their discretion.
