Section 8(2) in The Sugar Undertakings (Taking Over Of Managements) Act, 1978
(2)Without prejudice to the provisions of sub-section (1), the Central Government may render such assistance in such manner as it may deem fit to any notified sugar undertaking to enable the undertaking to clear the whole or any part of its arrears of cane dues so as to avoid undue hardship to cane producing farmers.Explanation.--For the purposes of this section, the expression "arrears of cane dues" shall be construed in accordance with the provisions of clauses (a) and (b) of sub-section (6) of section 3.
