Section 7(11)(b) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
(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.