Section 2 in The Sugarcane Cess (Validation) Act, 1961
2. Definition. In this Act,-
(a)" cess" means the cess payable under any State Act and includes any sum recoverable under any such Act by way of interest or penalty;(b)" State Act" means any of the following Acts as in force in any State from time to time, by way of amendment or adaptation, namely:-(i) The Andhra Pradesh (Andhra Area) Sugar Factories Control Act, 1949 ; (Act XX of 1949 .) 1The Act (except s. 5) has been brought into force in different States as under:- Date State Notification 1- 10- 1961 Mysore G. S. R. 1190, dated 23- 9- 1961 , Gazette of India, Pt. II, Sec. 3 (i), p. 1420. 27- 12- 1961 Gujart G. S. R. 1542, dated 27- 12- 1961 , ibid, Extraordinary, p. 597. 16- 12- 1961 Madhya G. S. R. 1491, dated 19- 12- 1961 , radesh ibid., p. 1847 . 31- 12- 1961 Bihar G. S. R. 1492, dated 19- 12- 1961 , ibid., p. 1847 . 31- 12- 1961 Maharashtra G. S. R. 1543, dated 29- 12- 1961 , inary, p. 599. 5- 1- 1962 Andhra G. S. R. 42, dated 4- 1- 1962 , ibid., Pradesh Extraordinary p. 51. 1- 3- 1962 Madras G. S. R. 255, dated 26- 2- 1962 , ibid., Extraordinary p. 109.(ii)The Andhra Pradesh (Telengana Area) Sugarcane Cess Act, 1953 ; (Act IX of 1953 .)(iii)The Bihar Sugar Factories Control Act, 1937 ; (Bihar Act VII of 1937 .)(iv)The Bombay Sugarcane Cess Act, 1948 ; (Bombay Act LXXXII of 1948 ).(v)The Bombay Sugarcane Cess (Extension) Act, 1958 ; (Bombay Act LIV of 1958 ).(vi)The Hyderabad Sugarcane Cess Act, 1953 ; (Hyderabad Act IX of 1953 ).(vii)The Madhya Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1958 ; (Madhya Pradesh Act 1 of 1959 ).(viii)the Madras Sugar Factories Control Act, 1949 ; (Madras Act XX of 1949 ).(ix)The Madras Sugar Factories Control (Mysore Amendment and Validation of Levy of Cess) Act, 1959 ; (Mysore Act 19 of 1959 ).(x)The Mysore Sugarcane Cess Act, 1958 . (Mysore Act 27 of 1958 ).
