Section 19(12) in The Sugar Development Fund Rules, 1983
(12)[Omitted] [Omitted vide GSR 817(E) dated 20.12.84. '[Every occupier of a sugar factory shall, within fifteen days of issue by the Central Government or by the Chief Director of the permission or communication referred to in sub rule(10 )or (11), furnish a compliance report, in triplicate, in Form-V to the Central Government and the Chief Director]'.]
