Section 2 in The Sugar Development Fund Rules, 1983
2. Definitions.
- In these rules, unless the context otherwise requires:-(a)'Accounts Officer' means the Controller of Accounts, Department of Food, Government of India, New Delhi.(b)'Act' means the Sugar Development Fund Act, 1982 (4 of 1982).(bb)[ "bank rate", means the standard rate as made public by the Reserve Bank of India under section 49 of the Reserve Bank of India Act, 1934 (2 of 1934) and prevailing on the date of disbursement of the instalment of the loan by the Government.] [Inserted vide GSR 687(E) dated 21.10.04.](c)'Central Government' unless otherwise specified, means the Government of India in the Department of Food and Public Distribution;(d)'Cess' means the duty of excise levied and collected under section 3 of the Sugar Cess Act, 1982 (3 of 1982);(e)'Chief Director' means the Chief Director in the Directorate of Sugar, Department of Food and Public Distribution of the Government of India and includes any Additional Chief Director in the said Directorate;(f)'Committee' means the Standing Committee constituted under rule 6;(ff)[ "Committee for rehabilitation" means the Committee constituted by the Central Government to consider and recommend rehabilitation of a sugar undertaking in the co-operative sector that has eroded its net worth;] [Inserted vide GSR 584(E) dated 19.8.02.](fff)[ "Co-operative Bank" shall have the same meaning as assigned to it in clause (cci) of Section 56 of the Banking Regulation Act, 1949 (10 of 1949)] [Inserted vide GSR 279(E) dated 10.4.08.];(g)'Financial Institution' means the 'Industrial Finance Corporation of India, the Industrial Development Bank of India or, the Industrial Credit and Investment Corporation of India Limited referred to in sub-section (1) of section 4A of the Companies Act, 1956 (1 of 1956), or any other financial institution as may be specified under sub-section (2) of the said section [or the Industrial Reconstruction Bank of India established under section 3 of the Industrial Reconstruction Bank of India Act, 1984 (62 of 1984)] [Inserted vide GSR 838(E) dated 14.11.85.] [or the National Cooperative Development Corporation, set up under the National Cooperative Development Corporation Act, 1962 (26 of 1962)] [Inserted vide GSR No. 551 (E) dated 6.5.1988.].(h)'Form' means anyone of the forms appended to these rules;(i)'grade' means the Indian Sugar Standard grade, represented by the Standard sealed samples of sugar in bottles issued by the Director, National Sugar Institute, Kanpur conforming to the standards laid down by the Indian Standards Institution referred to in clause (e) of section 2 of the Indian Standards Institution (Certification Marks) Act, 1952 (36 of 1952);(ia)[ "National Bank" means the National Bank for Agriculture and Rural Development established under Section 3 of the National Bank for Agriculture and Rural Development Act, 1981 (61 of 1981)] [Inserted vide GSR 279(E) dated 10.4.08.](j)'occupier' in relation to any sugar factory, means the person who has ultimate control over the affairs of the sugar factory, or the owner of the sugar factory in case he is not the occupier;(jj)[ "potentially viable sick sugar undertaking' means a sugar undertaking being in the Private or Public sector in respect of which a scheme of rehabilitation has been sanctioned by the Board for Industrial and Financial Reconstruction (BIFR) or being in the co-operative sector in respect of which a scheme of rehabilitation has been recommended by the Committee for rehabilitation] [Inserted vide GSR 584(E) dated 19.8.02.](jjj)[ "Regional Rural Bank" shall have the same meaning as assigned to it in clause (f) of Section 2 of the Regional Rural Banks Act, 1976 (21 of 1976)] [Inserted vide GSR 279(E) dated 10.4.08.](k)'Schedule' means the Schedule annexed to these rules;(kk)[ "scheduled bank" means a bank for the time being included in the Second Schedule to the Reserve Bank of India Act, 1934 (2 of 1934)] [Inserted vide GSR 67(E) dated 29.1.03.](l)'sugar factory' means any premises (including the precincts thereof) in any part of which sugar is manufactured by vacuum pan process;(m)'sugar' means any form of-sugar, including crushed sugar or sugar in crystallised or powder form containing ninety percent or more of sucrose and produced by the vacuum pan process and includes raw sugar produced by the said process;(n)[ sugar undertaking" means an undertaking which is engaged in the manufacture or production of sugar by means of vacuum pan and with the aid of mechanical power and includes a company incorporated under the Companies Act, 1956 or a Co-operative Society registered under the Co-operative Societies Act of any State, of which the sugar factory is a part] [Substituted vide GSR 599 dated 30.07.2012.](o)'sugar year' means the Period of twelve months commencing on the Ist day of October and ending with the 30th day of September next following;(oo)[ - Omitted] [Omitted vide GSR 599 dated 30.07.2012.](p)Words and expressions used in these rules and not defined herein, but defined in the Act, shall have the meaning respectively assigned to them in the Act.
