28A. [ If any money is lent by the licensee to the hirer against the goods deposited by the latter, the rate of interest in no case shall be higher than 0.50 per cent per annum simple interest over the current interest charged for the specific purpose at the time of the loan by the State Bank of India in respect of advance made against the goods pledged with it.] [Inserted by Notification No. AA-1149/12 (5)-700 (14)-72, dated 9th February, 1973, and further Substituted by U.P. Cold Storage (Fifth Amendment) Order, 1975, dated 23.5.1975.]
