Section 26(14) in The Sugar Development Fund Rules, 1983
(14)In Case of more than two consecutive defaults in repayment of the loan or instalment thereof, the Central Government shall realize the entire loan, interest along with additional interest thereon from the bank guarantee furnished under sub-rule (11) or any claim of the [any sugar factory under the sugar undertaking] [Substituted vide GSR 599 dated 30.07.2012.] against the Central Government or any other security provided for the loan.
