Section 21(5) in The Sugar Development Fund Rules, 1983
(5)Any eligible sugar factory in connection with which the loan has been applied for under sub-rule (2) shall make an application for the loan for sugarcane development in form III-B along with [two] [Substituted vide GSR 599 dated 30.07.2012.] certified copies thereof to the State Government in which the sugar undertaking is located and the State Government may forward the application after such scrutiny as it deems necessary, with its comments and recommendations to the Member-Secretary of the Committee [****] [The words 'for rehabilitation' omitted vide GSR 67 (E) dated 29.01.03.]
