Section 3 in The Sugar Development Fund Rules, 1983
3. Credits to the Fund.
(1)The Central Government shall formulate, from time to time, necessary Demand for Grants, under [Major Head "2408-Food, Storage and Warehouses", Sub-Major Head "01-Food", Minor-Head "797 - Transfer to or from Reserve Funds and Deposit Accounts and Sub-Head "01 - Transfer to or from Sugar Development Fund" (Object Head "63-Inter-Account Transfer") or any other Major Head or Head of Account that may be allocated for the purpose] [Substituted vide GSR 599 dated 30.07.2012.], for withdrawal of amounts from the Consolidated Fund of India and, after appropriation by the Parliament, arrange credit to the Fund of such amounts, not exceeding the proceeds of the cess collected, as reduced by cost of collection, as may be specified by the Central Government;Provided that until such cost of collection is specified, it shall be one per cent of the cess collected.(2)In addition to the amounts received under the provisions of sub-rule (1), amounts received on account of repayment of loans, interest, realisation of securities for loans and penalty for any other amounts payable to the Central Government for the purpose of the Act, shall be credited to the Fund by the sugar undertaking, person or authority concerned, [either by electronic transfer to the Government account operated for this purpose in such manner as may be specified by the Accounts Officer or] [Inserted vide GSR 599 dated 30.07.2012.] by means of a Demand Draft, drawn on the Reserve Bank of India or the State Bank of India, New Delhi in favour of the Accounts Officer and shall be sent to him along with Form-I duly filled in. A copy of the Form-I shall also be sent to the Central Government by such institution, sugar undertaking, person or authority.(3)[ The financial institution, person or authority concerned shall, within three working days of receipt of repayment of loan or payment of interest thereon or any other receipt from the loanee sugar factory or undertaking, credit the said amount to the Fund, failing which, interest provision applicable to sugar factories in default of such amount as specified in sub-rule (3) of rule 25 shall apply to financial institution, person, or authority.] [Inserted vide GSR 599 dated 30.07.2012.]
