Section 24(2) in The Sugar Development Fund Rules, 1983
(2)In respect of loans outstanding as mentioned in sub-rule (1), the rate of interest during the period between the date or commencement of the Sugar Development Fund (Second Amendment) Rules, 2004 and the commencement of the Sugar Development Fund (Second Amendment) Rules, 2005 shall be two per cent below the bank rate prevailing as on the 21st day of October, 2004, and any interest paid or charged in excess thereof for the said period shall be credited to the account of the loanee sugar undertaking.
