Section 8(2)(a) in The Tobacco Board Act, 1975

[Cites 0, Cited by 1] [Section 8(2)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2)(a) in The Tobacco Board Act, 1975

(a)[ regulating the production and curing of virginia tobacco having regard to the following factors, namely:-- [Substituted by Act 57 of 1985, Section 3 (w.e.f. 1.12.1985). ]

(i)the demand for virginia tobacco in India and abroad;

(ii)the suitability of land for growing virginia tobacco;

(iii)the differences in soil characteristics and agro-climatic factors in different regions of the country where virginia tobacco is grown and the effect thereof on the quality and quantity of virginia tobacco produced in those regions;

(iv)the marketability of different types of virginia tobacco;

(v)the need for rotation of crops; and

(vi)the nature of the holdings of the growers of virginia tobacco whether owned or leased;]

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Union of India - Subsection

Section 8(2)(a) in The Tobacco Board Act, 1975