Section 19(3) in The Sugar Development Fund Rules, 1983
(3)The Central Government or the Chief Director may, from time to time, require an occupier of the sugar factory to set apart such quantity and grade of sugar, pertaining to such sugar year or years, as may be necessary for purpose of buffer stock;[Provided that the share of each occupier shall be determined on the basis of production of the sugar factory in a particular sugar year and the stock of sugar held with that sugar factory on a particular day and such other criterion.Explanation :- In this sub-rule, the expression "a particular day" means the date of share determination made on or alter the commencement of 2002-2003 sugar year or such year in which buffer stock is created.] [Substituted vide GSR 241(E) dated 25.3.03 for the following proviso 'Provided that the share of each occupier shall be on the basis of the production of the sugar undertaking in a particular sugar year.']
