Section 14 in Rajasthan Public Demands Recovery Act, 1952
14. Interest, costs and charges recoverable.
- There shall be recoverable in the proceedings in execution of every certificate,-(a)[ interest upon the amount of public demand, as stated in the certificate, from the date of signing of the certificate up to the date of realization- [Substituted by Act No. 32 of 1976.](i)at the rate of six and a quarter per cent per annum in the case of certificates signed before the commencement of the Rajasthan Public Demands Recovery (Amendment) Act 1976, and(ii)at the rate of thirteen per cent per annum in the case of certificates signed after such commencement.](b)such costs as may be directed to be paid in any proceeding under this Act, and(c)all charges incurred in respect of-(i)the service of notice under section 6 and of warrants and other processes, and(ii)all other proceedings taken for realizing the demand.
