Section 20(9) in The Sugar Development Fund Rules, 1983
(9)A sugar [undertaking in respect of a sugar] [Substituted vide GSR 599 dated 30.07.2012.] factory claiming reimbursement of expenditure in respect of sub-rule 7(ii) above shall produce a certificate from the concerned Railway authorities specifying the railway freight chargeable from the railhead nearest to the sugar factory to the railhead nearest to the port by the shortest route for the quantity of sugar transported.
