Section 20(7) in The Sugar Development Fund Rules, 1983
(7)The reimbursement of expenditure on internal transport and freight shall be restricted as under:(i)for the distance from sugar factory to the nearest loading railhead, the transportation rate as specified in the Sugar (price Determination for Production) Order of the relevant sugar season;(ii)for the distance from loading railhead nearest to the sugar factory to the railhead nearest 10 the port, the railway freight by the shortest route;(iii)for the distance from railhead nearest to the port to the point of loading at port, the transportation rate as specified in the Sugar (Price Determination for Production) Order of the relevant sugar season;(iv)[ where a sugar undertaking in respect of a sugar factory has preferred to transport export consignments of sugar by road instead of railway, the claim for reimbursement of expenditure on internal transport and freight charges shall be restricted to the total of transportation charges and railway freight charges as specified in clauses (i) to (iii) or the actual transportation charges by road incurred by the sugar undertaking in respect of a sugar factory, whichever is less.] [Substituted vide GSR 599 dated 30.07.2012.]Explanation - The restriction imposed in the Sugar (Price Determination for Production) Order of any relevant sugar season, as regards the transportation charges, shall not apply for the purpose of this sub-rule and the sugar [undertaking in respect of a sugar] [Inserted vide GSR 599 dated 30.07.2012.] factory shall get reimbursement for the full distance between the sugar factory and the nearest railhead.
