Section 19A(19) in The Sugar Development Fund Rules, 1983
(19)The time limit for submission of the claims and requisite documents along with duly filled form-X for making admissible claim for the relevant quarter shall be three months from the end of the relevant quarter but within permissible extended period of another three months subject to the following deduction in their admissible claim for the relevant quarter, namely:(i)0 to 3 months - Nil(ii)3 to 6 months - 10% of the subsidy amount payable and thereafter no claim shall be admissible:Provided that the Central Government may for a valid reason to be recorded in writing, extend the period of submission of claims by such period as it deems fit.Explanation - For removal of doubts it is hereby clarified that the relevant date for determining the date of receipt of the claim shall be the date on which the claim in the form - X along with the requisite documents is received by the Chief Director (Sugar) and any document or clarification or revision, furnished by the sugar mill subsequent to the submission of the claim shall be deemed to have been received on the date on which the original claim was received.
