Section 16 in The Bengal Public Demands Recovery Act, 1913
16. Interest, costs and charges recoverable.
- There shall be recoverable in he proceedings in execution of every certificate filed under this Act-(a)interest upon the public demand to which the certificate relates, at the rate of six and a quarter per centum per annum from the date of the signing of the certificate up to the date of realisation;(b)such cost as are directed to be paid under Section 45; and(c)all charges incurred in respect of-(i)the service of notice under Section 7 and of warrants and other processes; and(ii)all other proceedings taken for realising the demand. AttachmentAttachment
