Section 22(11) in The Sugar Development Fund Rules, 1983
(11)[ The amount of loan authorised under sub-rule (10) shall be disbursed by the Central Government to the sugar undertaking or paid by it to the Financial Institution or the Scheduled Bank, as the case may be, for disbursement to the sugar undertaking either in lump sum or in instalments as may be considered necessary by the Central Government.] [Substituted vide GSR 599 dated 30.07.2012.]
