Section 3(3) in The Sugar Development Fund Rules, 1983
(3)[ The financial institution, person or authority concerned shall, within three working days of receipt of repayment of loan or payment of interest thereon or any other receipt from the loanee sugar factory or undertaking, credit the said amount to the Fund, failing which, interest provision applicable to sugar factories in default of such amount as specified in sub-rule (3) of rule 25 shall apply to financial institution, person, or authority.] [Inserted vide GSR 599 dated 30.07.2012.]
