In section 4 of the Sugar Development Fund Act, 1982 , in sub- section 1,-(i) after clause (a), the following clauses shall be inserted, namely:-(aa)for making loans to any sugar factory or any unit thereof for bagasse- based co- generation power projects with a view to improving their viability;(aaa) for making loans to any sugar factory or any unit thereof for production of anhydrous alcohol or ethanol from alcohol with a view to improving their viability;(ii)after clause (bb), the following clause shall be inserted, namely:-(bbb)for defraying expenditure on internal transport and freight charges to the sugar factories on export shipments of sugar with a view to promoting its export;.
