Section 21(2) in The Sugar Development Fund Rules, 1983
(2)A potentially viable sick sugar undertaking shall be eligible for a loan for the sugarcane development:Provided that for a scheme or project for sugarcane development in the rehabilitation scheme for the potentially viable sick sugar undertaking sanctioned by the Board for Industrial and Financial Reconstruction or recommended by the Committee for rehabilitation, a loan from the Fund has been recommended:Provided further that a sugar undertaking shall not be eligible for a loan under this rule if more than one loan under rule 17 remains to be fully repaid.
