Section 33 in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960
33. While preparing the voucher under Rule 31 interest at the rate of 3 per centum per annum on the unpaid amount of compensation shall be calculated till the date on which the concerned annual instalment is due to be paid and the amount of the compensation and interest shall be indicated separately in the body of the voucher.
In calculating the interest-(a)the amount less than 50 paise shall be disregarded and 50 paise or more shall be taken as a rupee; and(b)the amount of interest shall be rounded to the nearest multiple of 5 paise.
