Section 3(2) in The Levy Sugar Price Equalisation Fund Act, 1976
(2)Save as otherwise provided in sub-section (5), there shall be credited to the Fund, in such manner as may be prescribed,—(a)the amounts representing all excess realisations made by the producers, irrespective of whether such excess realisations were made before or after the commencement of this Act;(b)the amounts representing any loans which may be advanced, or grants which may be made, by the Central Government for carrying out the objects of the Fund.
