Section 19A(24) in The Sugar Development Fund Rules, 1983
(24)Where the Central Government is of the opinion that it is necessary or expedient so to do, it may by order and for reasons to be recorded in writing relax any of the provisions of this rule.Explanatory Memorandum. - Under these rules, the Central Government reimburses the interest, insurance and storage charges to the sugar factories for the quantity taken on buffer as subsidy. The subsidy amount is to be used primarily for the payment of cane price including the cane price arrears of the sugar season in which the buffer stock is created and the subsequent sugar season. These rules will not adversely affect any person on account of being admissible for buffer subsidy for buffer stock created from 2006-07 sugar season onwards.[Chapter-IX] [Inserted vie GSR 443(E) dated 21.6.02.] Defraying Expenditure on Internal Transport and Freight Charges to the sugar factories on export shipments of sugar.
