Section 11(7) in The General Provident Fund (U.P.) Rules, 1985
(7)The rate of interest to be charged on overdrawn amount referred to in sub-rule (6), would be 2½% over and above the normal rate on Provident Fund balance under sub-rule (1). The interest realised on the over drawn amount shall be credited to Government account under the sub-head "Interest on overdrawals from Provident Fund" under the head "049 - Interest Receipts - Interest receipt of State/Union Territory Governments - Other receipts Interest on other miscellaneous loans".
