- If the sum, which in the opinion of the Court, the Collector ought to have awarded as compensation, is in excess of the sum which the Collector did award as compensation, the award of the Court may direct that the Collector shall pay interest on such excess at the rate of nine percent per annum from the date on which the damage was caused to the date of payment of such excess into the Court :Provided that the award of the Court may also direct the where such excess or part thereof is paid into the Court after the date of expiry of one year from the date on which the damage was caused, interest at the rate of fifteen percent per annum shall be payable from the date of expiry of the said period of one year on the amount of such excess or part thereof which has not been paid into the Court before the date of such expiry.
