Section 16A(2) in The Sugar Development Fund Rules, 1983
(2)under sub-rule (1) the schemes may provide for the following, namely:(i)the amount of loan that may be disbursed to various categories of sugar factories;(ii)the manner and form in which applications may be made under this rule;(iii)the manner in which such loans may be disbursed including the condition regarding signing of contractor agreement and monitoring of utilisation of the loan;(iv)the period during which such scheme for grant of loans will be operative;(v)any other matter which is required to be made or notified in the scheme.
