Section 27(1) in The Sugar Development Fund Rules, 1983
(1)The Central Government may provide financial assistance to sugar factories towards payment of interest, in part or in full, on loans given to the sugar factories by scheduled banks, financial institutions, co-operative banks and regional rural banks, in terms of any scheme approved by the Government, from time to time:Provided that such financial assistance shall be for such loans which have been utilised for clearance of cane price arrears and cane price dues of the sugarcane farmers.
