Section 20(5) in The Sugar Development Fund Rules, 1983
(5)The claim referred to in sub-rule (4) shall be accompanied by the following documents failing which the claim, in the absence of valid reason, shall to be disallowed:(a)a certified copy of the release order issued under clause 5 of the Sugar (Control) Order, 1966;(b)a certified copy of the contract entered into by the sugar [undertaking in respect of a sugar] [Inserted vide GSR 599 dated 30.07.2012.] factory with the exporter where the sugar factory itself is not the exporter;(c)a certified copy of the Application made for Removal of Excisable Goods (FORM A.R.E. 1) certifying that the consignment of sugar has been shipped of;(d)a certified copy of customs attested Export Promotion (EP) copy of the Shipping Bill;(e)a certified copy of the Bank Certificate of Export and Realization as given in Appendix 22 of the Handbook of Procedure (Vol.I) for the period 1st April, 2002 - 31st March 2007 issued by the Central Government in the Ministry of Commerce and Industry, Department of Commerce.(f)a certified copy of the distance Certificate issued under in sub-rule (8) regarding the distance between the sugar factory and the loading railhead;(g)a certified copy of the railway freight receipt from loading railhead to railhead nearest to the port;(h)a certified copy of the certificate of railway freight chargeable as specified in sub-rule (9);(i)a certified copy of the certificate issued by the port authorities certifying the distance between the railway station nearest to the port and loading point at the port as specified in sub-rule (10);(j)a certified copy of the receipt and challan of the road transporter indicating the vehicle number and quantity transported where the sugar [undertaking in respect of a sugar] [Inserted vide GSR 599 dated 30.07.2012.] factory has transported the export consignment of sugar by road.
