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Union of India - Section

Section 17A in The Sugar Development Fund Rules, 1983

17A.

(1)The Central Government, having regard to the availability of sugarcane for crushing by the sugar undertaking (s), situation of sugar production in the country and such other factors as it may consider necessary, and after consultation with the Committee, may sanction and notify schemes to give loans to sugar undertaking (s) for the development of sugarcane [in the area in which its sugar factory or any of its sugar factories is situated] [Substituted vide GSR 599 dated 30.07.2012.] for the following purposes, namely,
(a)purchase of seeds,
(b)purchase of fertilisers,
(c)purchase of pesticides.
(2)under sub-rule (1) the schemes may provide for the following, namely,
(i)the amount of loan that may be disbursed for various categories of sugar undertaking (s);
(ii)the manner and form in which. applications may be made under this rule;
(iii)the manner in which such loans may be disbursed including the conditions regarding signing of contract and monitoring of utilisation of the loan;
(iv)the period during which such scheme for grant of loans will be operative;
(v)any other matter which is required to be made or notified in the scheme.
(3)Only such sugar undertaking (s) as have fully repaid all sums, which have become due in respect of sugar development fund and levy sugar price equalisation fund [in respect of all the sugar factories or units thereof under it] [Inserted vide GSR 599 dated 30.07.2012.] will be eligible to apply for loan under sub rule (1).
(4)The repayment of loans sanctioned under any scheme notified under sub-rule (1), together with interest shall be made in [eight equal half-yearly instalments] [Substituted vide GSR 599 dated 30.07.2012.] and shall commence on expiry of one year from the date of disbursement of the loan.
Substituted vide GSR 508(E) dated 7.7.09 for the old rule 17 A as given below."Loan for providing inputs for Sugarcane Development inserted vide GSR 656(E) dated 21.11.97.17. [A (1) The Central Government may, after taking into consideration the recommendations of the Committee and any other relevant factor, accord sanction to the payment of a loan for a period of two years from the Fund to a Sugar undertaking in connection with the development of sugarcane in its area for the following purposes namely :(a) Purchase of Seeds;(b) Purchase of fertilisers;(c) Purchase of Pesticides,(2) The application for loan under this rule shall be submitted by the sugar undertaking in Form III-A to the Committee.(3) The sanctioned loan shall be passed on to the sugarcane growers in the command area of the mill under a scheme formulated by the mills. The terms and conditions of the loan, as specified by the Central Government, applicable to the mills, shall without modification apply to the beneficiary sugarcane farmers.(4) The loan under this rule shall be of the following order:-(i) Upto Rs. 50.00 Lakhs for factories upto 2500 Tonnes Crushed Per Day (Installed Capacity)(ii) Upto Rs.75.00 lakhs for factories with capacity between 2501-3500 Tonnes Crushed Per Day (Installed capacity)(iii) Upto Rs.l.00 crore for factories with capacity between 3501-5000 Tonnes Crushed Per Day (Installed capacity)(iv) Upto Rs. 1.50 crores for factories with capacities beyond 5001 Tonnes Crushed Per Day and upto 10,000 Tonnes Crushed Per Day (Installed Capacity).(5) The loan shall be granted only if the sugar undertaking contributes a minimum of ten percent of the loan applied for from its own resources as margin money.(8) [, (11)] deleted vide GSR 188(E) dated 9.3.07 earlier substituted vide GSR 687(E) dated 21.10.04(12) [ In case of default in repayment of principal or interest due, the Central Government may deduct the said over dues from any claim of the sugar mill pending with the Central Government."] deleted vide GSR 188(E) dated 9.3.07.
Please see Notification Dated 20.7.09 for the scheme.