act 004 of 1982 : Sugar Development Fund Act, 1982

Department
  • Department of Food and Public Distribution
Ministry
  • Ministry of Consumer Affairs, Food and Public Distribution
Enforcement Date

1 Jun 1982

Section 1. Short title, extent and commencement.

(1) This Act may be called the Sugar Development Fund Act, 1982.


(2) It extends to the whole of India.

(3) It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint.





11st June, 1982, vide notification No. G.S.R. 436(E), dated 29th May, 1982, see Gazette of India, Extraordinary, Part II, sec. 3(i).



Year Description Hindi Description Files(Eng) Files(Hindi)
21-06-2002 Date of enactment of SDF Amendment Act, 2002.
Section 2. Definitions.

In this Act, unless the context otherwise requires,--


(a) "Committee" means the Committee constituted under section 6;

(b) "Fund" means the Sugar Development Fund formed under section 3;

(c) "prescribed" means prescribed by rules made under this Act;

(d) all other words and expressions used in this Act and not defined, but defined in the Sugar Cess Act, 1982 (3 of 1982), shall have the meanings respectively assigned to them in that Act.




Section 3. Sugar Development Fund.

(1) There shall be formed a fund to be called the Sugar Development Fund.


(2) An amount equivalent to the proceeds of the duty of excise levied and collected under the Sugar Cess Act, 1982(3 of 1982), reduced by the cost of collection as determined by the Central Government, together with any moneys received by the Central Government for the purposes of this Act, shall, after due appropriation made by Parliament by law, be credited to the Fund.

(3) The Fund shall consist of the amounts credited under sub-section (2) and any income from investment of such amounts.




Section 4. Application of Fund.

(1) The Fund shall be applied by the Central Government,


(a) for making loans for facilitating the rehabilitation and modernisation of any sugar factory or any unit thereof or the undertaking of any scheme for development of sugarcane in the area in which any sugar factory is situated;

1[(aa) for making loans to any sugar factory or any unit thereof for bagasse-based co-generation power projects with a view to improving their viability;

(aaa) for making loans to any sugar factory or any unit thereof for production of anhydrous alcohol or ethanol from alcohol with a view to improving their viability;]

(b) for making grants for the purpose of any research project aimed at development of sugar industry;

2[(bb) for defraying expenditure for the purpose of building up and maintenance of buffer stocks of sugar with a view to establishing price of sugar;]

1[(bbb) for defraying expenditure on internal transport and freight charge to the sugar factories on export shipments of sugar with a view to promoting its export;]

3[(bbbb) for defraying expenditure for the purpose of financial assistance to sugar factories towards interest on loans given in terms of any scheme approved by the Central Government from time to time;]

(c) for defraying any other expenditure for the purposes of this Act.

(2) The manner in which any loans or grants may be made under this section and the terms and conditions subject to which such loans or grants may be made shall be such as may be prescribed.





1 Ins.by Act 30 of 2002, s. 2 (w.e.f. 21-6-2002).

2 Ins. by Act 64 of 1982, s. 2 (w.e.f.12-11-1982).

3 Ins. by Act 4 of 2008, s. 2 (w.e.f. 5-2-2008).



Section 5. Applications for loans or grants.

Every application for loan or grant under section 4 shall be made to the Committee in such manner and in such form as may be prescribed.



Section 6. Committee.

(1) For the purpose of securing speedy consideration and disposal of applications received under section 5 and for considering any problems arising in the course of the administration of this Act, the Central Government may constitute a committee of officers of that Government.


(2) The composition of the Committee and the procedure to be followed by the Committee in the discharge of its functions under this Act shall be such as may be prescribed.




Section 7. Annual report of activities financed under the Act.

The Central Government shall, as soon as may be, after the end of each financial year, cause to be published in the Official Gazette, a report giving an account of the activities financed under this Act during the financial year, together with a statement of accounts.





Section 8. Power to call for reports and returns.

The Central Government may require an occupier of a sugar factory to furnish, for the purposes of this Act, such statistical and other information, in such form and within such period as may be prescribed.





Section 9. Power to make rules.

(1) The Central Government may, by notification in the Official Gazette, make rules for carrying out the provisions of this Act.


(2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for,

(a) the manner in which any loans or grants may be made and the terms and conditions subject to which such loans or grants may be made under section 4;

(b) the manner and form in which applications may be made under section 5;

(c) the composition of the Committee under section 6 and the procedure to be followed by the Committee in the discharge of its functions under this Act;

(d) the form in which and the period within which statistical and other information may be furnished under section 8;

(e) any other matter which is required to be or may be prescribed.

(3) Every rule made under this section shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.




Year Description Hindi Description Files(Eng) Files(Hindi)
20-12-1984 Amedment in Rule 16 & 19 (minor corrections have been made) dated 20th Dec, 1984
14-11-1985 Rate of Interest decreased to 6 from 9 p.a. for SDF loan dated 14th Nov, 1985
06-05-1988 Definition of NCDC amended dated 6th May, 1988
24-04-1991 Rate of Interest decreased to 9 from 6 p.a. for SDF loan dated 24th April, 1991
28-04-1992 Clearance of SDF & LSPEF Dues linked to grant of SDF Loans dated 28th April, 1992
06-05-1994 Insertion of Rule 18 A regarding Defrayment of other expanses for development of sugar industry dated 6th May, 1994
12-01-1996 In modernization scheme promoters contribution was fixed at 10 minimum and quantum of SDF loan should not exceed 60 of eligible project cost dated 12th January, 1996
21-11-1997 Loan for providing inputs for sugarcane development inserted at Rule 17 A dated 21st Nov, 1997
12-02-2001 Frequency of SDF loan in Rule 16 & 17 was fixed as one occasion during the repayment of previous loan dated 12th Feb, 2001
06-12-2001 Insertion of Rule 13 A regarding maintenance of funds received by way of subsidy towards charges to the sugar factory on export shipment of sugar dated 6th December, 2001
21-06-2002 Insertion of Rule 20 regarding defraying expenditure on internal transport and freight charges to the sugar factory on export shipment of sugar dated 21st June, 2002
19-08-2002 Insertion of Rule 21 for extending loan to potentially viable sick sugar undertaking dated 19th August, 2002
29-01-2003 Insertion of Rule 22 for extending loan for production of anhydrous alcohol or ethanol from alcohol and Rule 23 for extending loan for bagasse based cogeneration power project dated 29th January, 2003
25-03-2003 Amendment of Rule 19 explanation for sub-rule 3 inserted dated 25th March, 2003
06-10-2003 Insertion of Rule 14 A regarding advance payment of subsidy towards storage, insurance and interest charges dated 6th October, 2003
19-11-2003 Amendment of Rule 20 regarding settlement of export subsidy claims dated 19th Nov, 2003
17-12-2003 Insertion of security of SDF loan in Rule 16 dated 17th December, 2003
23-01-2004 Installed capacity of sugar factory was fixed to as 2500 TCD in Rule 22 dated 23rd January, 2004
21-10-2004 Rate of Interest for SDF loan changed from 9 p.a. to 2 below the bank rate dated 21st October, 2004
09-11-2004 Amendment in Rule 20 regarding settlement of export subsidy claims dated 9th November, 2004
02-03-2005 Amendment in Rule 20 (explanation for re-imbursement inserted) dated 2nd March, 2005
04-07-2005 Insertion of Rule 24 regarding special provision relating to calculation of rate of interest in certain cases dated 4th July, 2005
15-09-2006 Insertion of necessary requirement of financial appraisal report from FI/Schedule bank in Rule 16 dated 15th Sept, 2006
09-03-2007 Insertion of Rule 25 regarding security, interest and additional interest of SDF loan dated 9th March, 2007
07-11-2007 Insertion of Rule 20 A regarding defraying expenditure on internal transport and freight charges to the sugar factory on export shipment of sugar dated 7th November, 2007
08-11-2007 Insertion of Rule 19 A regarding creation of buffer stock from 2006-07 sugar season onwards dated 8th November, 2007
05-12-2007 Insertion of Rule 26 regarding restructuring of loans of potentially viable sick sugar undertaking dated 5th December, 2007
28-02-2008 Insertion of Form XI in Rule 26 dated 28th February, 2008
10-04-2008 Insertion of Rule 27 regarding provision of interest subvention to the sugar factories towards interest on loans dated 10th April, 2008
19-05-2008 Insertion of TPA in Rule 23 dated 19th May, 2008
07-07-2009 Insertion of Rule 16 A regarding modernization of sugar factory and Rules 17 A regarding cane development scheme dated 7th July, 2009
30-07-2012 A total of 21 changes made in SDF rules to revise the same including eligibility criteria for SDF loan schemes dated 30th July, 2012
08-04-2013 Rule amended for disbursement of SDF loan diectly to the sugar factory instead disbursement through monitoring agency dated 8th April, 2013
09-11-2015 Insertion of Rule 22 A for extending the SDF assistance for conversion of existing distillery into Zero Liquid Discharge distillery dated 9th November, 2015
13-01-2016 Amendment of Rule 6 regarding deletion of Planning Commission from Standing Committee on SDF dated 13th January, 2016
17-09-2018 Insertion of Rule 26 A for restructuring of loans affected by natural calamities dated 17th September, 2018
Year Description Hindi Description Files(Eng) Files(Hindi)
08-11-1982 Notification of the SDF act 1982 dated 08.11.1982
28-05-2002 Notification of the SDF act 1982 dated 28.05.2002
29-11-2007 Amendment in Rule 19 A regarding zone wise value of buffer stock.