Section 35 in The Central Warehousing Corporation Rules, 1963
35. Payment of allotment money to be deemed as all.
(1)Any sum which by the term of issue of shares becomes payable on allotment shall be deemed to be a call duly and payable on the date on which by the term of issue, such sum becomes payable.(2)In case of non-payment of such sum, all the relevant provisions of these rules with respect-to payment of interest and expenses, furniture or otherwise, shall apply as if such sum had become payable by virtue of a call duly made and notified.
