Section 14(2) in The Bhopal Debt Redemption Act, 1955
(2)The amount due by the debtor shall not exceed the amount that would have been due if the rate of interest had been in the case of a secured loan, four and a half per cent per annum simple interest and in the case of an unsecured loan, six per cent per annum simple interest:Provided that the provisions of this sub-section shall not apply to loans for seed advanced in kind according to the sawain system under which such loans are repaid in kind with the addition of 25 per cent to the quantity of seed advanced.
