Section 17A(3) in The Sugar Development Fund Rules, 1983
(3)Only such sugar undertaking (s) as have fully repaid all sums, which have become due in respect of sugar development fund and levy sugar price equalisation fund [in respect of all the sugar factories or units thereof under it] [Inserted vide GSR 599 dated 30.07.2012.] will be eligible to apply for loan under sub rule (1).
