Section 19A(18) in The Sugar Development Fund Rules, 1983
(18)Every occupier shall furnish the following documents in Form-X to work out the admissible claim of the sugar factory, namely:-(a)certificate from the Central Excise Authority certifying the quantity as per Annexure-I to the Form-X and the period for which buffer stock has been maintained and its replacement, if any;(b)certificate from the bank certifying the rate of interest charged by it on amount of loan extended against hypothecated buffer stock and the amount of interest paid or payable by the sugar factory to the bank and amount of additional credit extended by the bank as per Annexure-II to the Form X.(c)certificate from the concerned State Government Officer responsible for enforcement of payment of price of sugarcane by the sugar factories certifying utilisation of buffer subsidy paid for earlier quarters and the buffer subsidy disbursed for buffer stock created vide notification number G.S.R. S.O. 1326 (E) dated the 17th December, 2002 and utilisation of additional credit extended by the bank as per Annexure-IV of the Form-X;(d)a self certified photocopy of the insurance policy of the concerned Insurance agency along with a certificate from that insurance agency certifying that the buffer stock of this sugar factory is covered under the insurance policy as per Annexure-V of the Form X;(e)certificate from the bank certifying crediting of buffer subsidy amount in a separate bank account as per Annexure-III of the Form-X;(f)any other document in addition to documents referred to in clauses (a) to (e), which the Central Government may require.
