Section 20(8) in The Sugar Development Fund Rules, 1983
(8)A sugar [undertaking in respect of a sugar] [Substituted vide GSR 599 dated 30.07.2012.] factory claiming reimbursement of expenditure in respect of sub-rule 7(i) above shall produce a distance certificate from the District Collector or any officer authorised by him in this behalf of the District where the sugar factory is situated, as a proof of distance between the sugar factory and the nearest loading railhead.
