Section 14(5) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(5)In addition to any amount to be paid under rules 29, 30 or 31, interest thereon upto the end of the month preceding that in which payment is made, or upto the end of the six months, after the month in which such amount becomes payable, whichever of these periods be less, shall be payable to the persons to whom such amount is to be paid :Provided that, no interest shall be paid in respect of any period after the date which the Accounts Officer has intimated to that person (or his agent) as the date on which he is prepared to make payment in cash, or if he pays by cheque, after the date on which the cheque in that person's favour is put in the post.
