Section 16 in The Bhopal Debt Redemption Act, 1955
16. Fixation of instalments for repayment of debt.
- When the amount due has been determined under Sections 14 and 15, the Tribunal may fix instalments for the repayment of the debt in such manner as may be prescribed and may in case of default order payment of simple interest at a rale not exceeding six per cent, if the debt is unsecured and four and a half per cent, if it is secured :Provided that in fixing instalments the Tribunal shall have regard to the extent of the transferable property of the debtor and his paying capacity to be determined by rules made by the State Government in this behalf.
