Section 55B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
55B.
(1)As and when the State Government directs payment of interim interest on compensation payable in bonds due to waqfs, trusts or endowments for religious or charitable purpose, shall also be made to them in cases where interim annuities have been paid or are payable under Rule 55-A but bonds in respect of compensation have not been indented from the Public Debt Office, Lucknow.(2)An application for the payment of interim interest shall be presented to the Compensation Officer having jurisdiction, who shall determine the amount of interest in the manner provided in these rules.(3)A separate application for the payment of interim interest shall be made in respect of each estate but if the applicant possesses interest in more than one estate situated in the same tahsil, a combined application for such estates may be given.(4)An application for the payment of interim interest shall contain all the necessary particulars entitling the applicant to such payment, including full specification of the estate or estates, mahal, tahsil and district in which it is situate. In cases where one or more instalments of interim annuities have been paid, the application shall also contain specifications of the amounts of interim annuities received by the waqf, trust or endowment and the period for which these amounts have been received.(5)All such applications shall be duly verified in the manner provided for the verification of plaints in the Code of Civil Procedure.(6)The amount of interim interest payable shall be calculated at the rate of 2½ per cent per annum on the estimated amount of compensation payable to the waqf, trust or endowment in bonds.(7)Interim interest shall be paid in half-yearly instalments-the first instalment falling due on or after 1st January and the second instalment falling due on or after 1st July every year, except the instalment of interim interest from the date of vesting up to June 30, 1955 which shall be deemed to have become payable from and after 1st July, 1955.(8)Payment of interim interest shall be made in cash through voucher in Zamindari Abolition Form 31-A(9)The person in whose favour an order for the payment of interim interest has been passed shall execute an agreement in Zamindari Abolition Form 29C :[Provided that no agreement shall be required to be executed in respect of waqfs, trusts or endowments, compensation in respect whereof has been finally determined.] [Added by Notification No. 2856/I-A-579-D-62, dated 03.07.1953.](10)A register shall be maintained in Zamindari Abolition Form 32-B in which all entries in respect of payment of interim interest shall be recorded.(11)The Treasury/Sub-Treasury Officer shall intimate to the Compensation Officer in Zamindari Abolition Form 33-B all payments of interim interest made in this account.(12)The amount paid as interim interest shall be deducted from the interest which may be found due to the waqf, trust or endowment on the amount of compensation paid to it.
