Section 21(12) in The Sugar Development Fund Rules, 1983
(12)The Central Government may, after consideration of the recommendation of the Committee [****] [The words 'for rehabilitation' omitted vide GSR 67 (E) dated 29.01.03.] and any other relevant fact in respect of a project for sugarcane development authorise payment to a sugar undertaking of such amount of loan not exceeding ninety per cent of the eligible project cost and not exceeding the amount, if any, specified under rule 17;Provided that the loan from the Fund shall be granted only if the sugar undertaking or the concerned State Government contributes a minimum of ten per cent of the project cost from its own resources:Provided further that the loan from the Fund shall not be granted for the purpose of repayment of any loan in any form availed by the sugar undertaking or interest on any such loan in any form, whether availed from the Fund or from financial institutions, banks or any other agency including Government:Provided also that the loan from the Fund shall be granted only if the sugar undertaking has repaid all the sums, which have become due in respect of the Fund and the Levy Sugar Price Equalisation Fund.
