Report No. 63

7.17. Verbal changes.-

This concludes consideration of points of substance as to the power to award interest under the proviso. We now deal with a verbal point arising from the words "now payable by law". We are of the view that the word "now" sould be omitted from the proviso. The word is confusing, and, from the point of view of drafting, inaccurate. We, therefore, recommend its deletion. We also recommend that the words "enactment or other rule of law or usage having the force of law" should be substituted for the word "law", in this part of the proviso.