Section 23(18) in The Sugar Development Fund Rules, 1983
(18)[ - Omitted] [[Deleted vide GSR 188(E) dated 9.3.07 'In case of any default in repayment of the amount of loan, or payment of any instalment thereof, or payment of interest thereon, an additional interest at the rate of two and a half per cent per annum on the amount for the period of default shall be payable by the sugar factory:Provided that in case of two consecutive defaults in repayment of the loan or instalment thereof, the Central Government shall realize the entire amount of loan along with the interest and additional interest thereon from the security furnished under sub-rule (16) or any claim of the sugar factory against the Central Government.]']][Explanation. - For the purpose of this rule, the expression "sugar factory" includes any unit thereof (which may or may not be within the premises of the sugar factory) used for bagasse based cogeneration power project for which raw material is supplied by the said sugar factory in accordance with the norms specified by the Standing Committee in this behalf.] [Substituted vide GSR 599 dated 30.07.2012.][Chapter XIII] [Inserted vide GSR 451(E) dated 4.7.05.] Special provision relating to calculation of rate of interest in certain cases
