Section 16(7) in The Sugar Development Fund Rules, 1983
(7)The amount of loan authorised under sub-rule (6) shall be disbursed by the Central Government to the sugar undertakings or paid by it to the [financial institution or a scheduled bank, as the case may be] [Substituted vide GSR(E) dated 15.9.06 for 'financial institution'.] for disbursement, to the sugar undertaking, either in lump sum or in two or-more instalments as may be considered necessary by the Central Government.
