Section 7(11) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
(11)(a)Interest at the rate of five and three quarters per cent per annum shall be due from the State Government on the balance of the amount of compensation referred to in sub-section (5) less than amounts mentioned in Cls. (a), (b), (c), (d) and (e) of sub-section (6).(b)Such interest shall run from the date on which possession of the properties and assets comprised in the scheduled undertaking has been delivered under section 5 till the dates or respective date of deposits under sub-section (6) and sub-section (9), but any period referred to in the proviso to sub-section (10) shall be excluded.
