Section 7 in The Futwah-Islampur Light Railway Line (Nationalisation) Act, 1985
7. Interest.
- The amount referred to in sub-section (1)of section 6 as reduced by the deductions under sub-section (2)of that section, shall, if not paid to the Company before the expiry of the period specified in the said subsection (1), carry simple interest at the rate of four percent per annum for the period commencing on the appointed day and ending on the date on which payment of such amount as so reduced is made by the Central Government to the Company:Provided that if the amount as so reduced is tendered to the Company. But not accepted by it, no interest shall run from the date of such tender.
