Section 20(12) in The Sugar Development Fund Rules, 1983
(12)In a case where it is found at any time that a sugar undertaking has wilfully suppressed the facts or concealed some material information or furnished false information or forged documents, then-(a)the reimbursement claim of that sugar undertaking shall be rejected;(b)its future claim shall not be entertained, and(c)if the claim has already been settled, the sugar undertaking shall be liable to refund the amount along with such interest as the Committee may decide.
