Section 3(1) in The Sugar Development Fund Rules, 1983
(1)The Central Government shall formulate, from time to time, necessary Demand for Grants, under [Major Head "2408-Food, Storage and Warehouses", Sub-Major Head "01-Food", Minor-Head "797 - Transfer to or from Reserve Funds and Deposit Accounts and Sub-Head "01 - Transfer to or from Sugar Development Fund" (Object Head "63-Inter-Account Transfer") or any other Major Head or Head of Account that may be allocated for the purpose] [Substituted vide GSR 599 dated 30.07.2012.], for withdrawal of amounts from the Consolidated Fund of India and, after appropriation by the Parliament, arrange credit to the Fund of such amounts, not exceeding the proceeds of the cess collected, as reduced by cost of collection, as may be specified by the Central Government;Provided that until such cost of collection is specified, it shall be one per cent of the cess collected.
