Section 10(2) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
(2)If the employer fails without sufficient cause, to pay any such amount within the period specified in the notice he shall, in addition to that amount, pay to the Board simple interest :-(a)for the first three months at [one and a half per cent] [Substituted by M.P. Act No. 11 of 1996.] of the said amount for each complete month after the last date by which he should have paid it according to the notice; and(b)at [two per cent] [Substituted by M.P. Act No. 11 of 1996.] of that amount for each complete month thereafter during the time he continues to make default in the payment of that amount.
