Section 25(3) in The Sugar Development Fund Rules, 1983
(3)In case of any default in repayment of the amount of loan or payment of any instalment thereof or interest thereon, an additional interest at the rate of [six percent per annum on the amount of default or at such rate as may be decided by the Central Government shall be] [Substituted vide GSR 599 dated 30.07.2012.] payable by the sugar undertaking.
