Section 4(1) in The Sugar Export Promotion Act, 1958
(1)The Central Government may, by notification in the Official Gazette, fix from time to time the quantity of sugar which may be exported during any period, and, in fixing such quantity, the Central Government shall have regard to--(a) the quantity of sugar available in India,(b)the quantity of sugar which, in its opinion, would be reasonably required for consumption in India,(c)the necessity for exporting sugar with a view to earning foreign exchange in the public interest.
