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[Section 17A]
[Entire Act]
Union of India - Subsection
Section 17A(4) in The Sugar Development Fund Rules, 1983
| Substituted vide GSR 508(E) dated 7.7.09 for the old rule 17 A as given below."Loan for providing inputs for Sugarcane Development inserted vide GSR 656(E) dated 21.11.97.17. [A (1) The Central Government may, after taking into consideration the recommendations of the Committee and any other relevant factor, accord sanction to the payment of a loan for a period of two years from the Fund to a Sugar undertaking in connection with the development of sugarcane in its area for the following purposes namely :(a) Purchase of Seeds;(b) Purchase of fertilisers;(c) Purchase of Pesticides,(2) The application for loan under this rule shall be submitted by the sugar undertaking in Form III-A to the Committee.(3) The sanctioned loan shall be passed on to the sugarcane growers in the command area of the mill under a scheme formulated by the mills. The terms and conditions of the loan, as specified by the Central Government, applicable to the mills, shall without modification apply to the beneficiary sugarcane farmers.(4) The loan under this rule shall be of the following order:-(i) Upto Rs. 50.00 Lakhs for factories upto 2500 Tonnes Crushed Per Day (Installed Capacity)(ii) Upto Rs.75.00 lakhs for factories with capacity between 2501-3500 Tonnes Crushed Per Day (Installed capacity)(iii) Upto Rs.l.00 crore for factories with capacity between 3501-5000 Tonnes Crushed Per Day (Installed capacity)(iv) Upto Rs. 1.50 crores for factories with capacities beyond 5001 Tonnes Crushed Per Day and upto 10,000 Tonnes Crushed Per Day (Installed Capacity).(5) The loan shall be granted only if the sugar undertaking contributes a minimum of ten percent of the loan applied for from its own resources as margin money.(8) [, (11)] deleted vide GSR 188(E) dated 9.3.07 earlier substituted vide GSR 687(E) dated 21.10.04(12) [ In case of default in repayment of principal or interest due, the Central Government may deduct the said over dues from any claim of the sugar mill pending with the Central Government."] deleted vide GSR 188(E) dated 9.3.07. |