Section 15 in The Bhopal Debt Redemption Act, 1955
15. Rate of interest on decrees.
(1)Notwithstanding anything contained in Section 34 of the Code of Civil Procedure, 1908 (V of 1908) the Tribunal shall not order future interest on the aggregate sum adjudged in a decree to which this Act applies or in a decree amended under the provisions of this Act, at a rate exceeding three per cent per annum simple interest.(2)If in a decree to be amended under the provisions of this Act a higher rate of future interest has been allowed by the court passing the decree such rate shall, with effect from the date of the decree, be reduced to a rate permitted by the provisions of sub-section (1) and the decree shall be amended accordingly.(3)When a decree is executed by the grant of a mortgage under the first proviso to Section 24, then notwithstanding a different rate in the decree, the rate of interest shall from the date when such mortgage is granted be deemed to be three per cent per annum simple interest.
