Section 16(8) in The Sugar Development Fund Rules, 1983
(8)The [financial institution or a scheduled bank, as the case may be] [Substituted vide GSR 558(E) dated 15.9.06 for 'financial institution'.] shall treat the amount paid to it under sub-rule (7) as the promoter's contribution or as part thereof, required to be raised by the sugar undertaking for availing of the loan under its relevant scheme for modernisation and rehabilitation,
