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Union of India - Act

The Sugar Development Fund (Amendment) Act, 2002

UNION OF INDIA
India

The Sugar Development Fund (Amendment) Act, 2002

Act 30 of 2002

  • Published on 1 January 2002
  • Commenced on 1 January 2002
  • [This is the version of this document from 1 January 2002.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Sugar Development Fund Act, 1982.BE it enacted by Parliament in the Fifty- third Year of the Republic of India as follows:-

1. Short title and commencement.-

(1)This Act may be called the Sugar Development Fund (Amendment) Act, 2002 .
(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

2. Amendment of Act 4 of 1982 .-

In section 4 of the Sugar Development Fund Act, 1982 , in sub- section 1,-(i) after clause (a), the following clauses shall be inserted, namely:-
(aa)for making loans to any sugar factory or any unit thereof for bagasse- based co- generation power projects with a view to improving their viability;(aaa) for making loans to any sugar factory or any unit thereof for production of anhydrous alcohol or ethanol from alcohol with a view to improving their viability;
(ii)after clause (bb), the following clause shall be inserted, namely:-
(bbb)for defraying expenditure on internal transport and freight charges to the sugar factories on export shipments of sugar with a view to promoting its export;.