Section 19A(10) in The Sugar Development Fund Rules, 1983
(10)All those sugar factories who have-(a)maintained allocated buffer stock either in full or in part for the entire period for which the buffer stock has been created, unless permitted to dismantle under sub-rule (7);(b)availed the additional credit where there are cane price arrears against the sugar factory, and utilised the same for the payment of the cane price arrears provided the bank has not declined to extend such credit to the sugar factory;(c)submitted the utilisation certificates in respect of buffer subsidy, disbursed for earlier quartets as per time schedule specified in sub-rule (20) and the buffer subsidy disbursed including the advance buffer subsidy for buffer stock created vide notification number G.S.R S.O. 1326 (E) dated the 17th December, 2002; and(d)not been specifically declared ineligible by the Chief Director (Sugar) for such buffer subsidy.Provided that, a sugar factory shall be ineligible under clause(d) till the time the Chief Director (Sugar) declares it as eligible through a speaking and reasoned order.
