Section 20A(11) in The Sugar Development Fund Rules, 1983
(11)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.[Explanation: For the purposes of this rule, the provision regarding clearance of cane price arrears shall apply only to the amounts payable and paid to a sugar factory during the sugar seasons 2006-07 and 2007-08] [Inserted vide GSR 599 dated 30.07.2012.][Chapter X] [Inserted vide GSR 584(E) dated 19.8.02.] Loans for potentially viable sick sugar undertaking
