Section 19A(20) in The Sugar Development Fund Rules, 1983
(20)Every occupier of the sugar factory shall submit the utilisation certificate for buffer subsidy disbursed to him within three months of the disbursal of the buffer subsidy from the concerned State Government Officer who is responsible for enforcement of payment of cane price by the sugar factories and the concerned bank, certifying that the buffer subsidy amount has been utilised for making payment of cane price including cane price arrears for the sugar season in which the buffer stock has been created and of the subsequent sugar season or the buffer subsidy amount has been utilised as referred to in sub-rule (16) and also the utilisation certificate of the last amount of buffer subsidy disbursed in respect of last buffer stock, failing which the buffer subsidy for the relevant quarter shall become inadmissible and shall be recovered from such sugar factory with interest at the rate as notified by the Department of Economic Affairs plus penal interest of 2.5% per annum:Provided that the Central Government may extend the period of submission of utilisation certificate by a further maximum period of three months, if it is satisfied there is sufficient cause for the delay in submission of utilisation certificate.
