Section 21(7) in The Sugar Development Fund Rules, 1983
(7)The Committee [****] [The words 'for rehabilitation' omitted vide GSR 67 (E) dated 29.01.03.], before making a final decision on an application, shall satisfy itself that adequate reliefs, or concessions from the Central Government, State Government, any scheduled bank or other bank, financial institutions or donations from the employees of the undertaking and other agencies, if any, have-been provided in the rehabilitation scheme and such reliefs or concessions or donations have been accepted by the concerned agencies to be provided to the sugar undertaking.
