- The Central Government may, by order published in the Official Gazette, direct that no sugar shall be manufactured from sugarcane except under and in accordance with the conditions specified in a licence issued in this behalf, whether on payment of a fee or otherwise.[4. Power to restrict sale, etc. of sugar by producers. - The Central Government may direct that no producer shall sell or agree to sell or otherwise dispose of, or deliver any kind of sugar or remove any kind of sugar from the bended godowns of the factory in which it is produced, except under and in accordance with a direction issued in writing by the Central Government :] [Substituted by GSR 1747, dated 16-11-1967.][Provided that this clause shall not affect the pledging of such sugar by any producer in favour of any Scheduled Bank as defined in clause (e) of Section 2 of the Reserve Bank of India Act, 1934 (2 of 1934) or any of corresponding new bank constituted under Section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970) and no such bank shall sell the sugar pledged to it except under and in accordance with a direction issued in writing by the Central Government.] [Inserted by GSR 25(E), dated 31-1-1974.]
