Indian Cotton Cess Act, 1923, the Indian Lac Cess Act. 1930, the Indian Coconut Committee Act. 1944, the Indian Oilseeds Committee Act, 1946. will cease to have effect from 1st April, 1966 on which elate the Indian Central Cotton Committee, and the Indian Lac Cell Committee. the Indian Central Coconut Committee and the Indian Central Oilseeds Committee constituted under those Acts will stand dissolved. and there will he no legislative sanction for the continuance of the levy of the Cess on these produce alter 31st March, 1966.2. Although the conunittecs have been abolished, the work done by the Committees will continue to he carried out even after 31st March, 1966. The Research Institutes and Stations and usher research protects of these Committees will come under the administrative control of the Indian Council of Agricultural Research and the work relating to development. marketing and other functions will he directly looked after by the Ministry of Food and Agriculture, Department of Agriculture, assisted by Development Councils forted fur this purpose by the Government. Suitable grants will he given to the Indian Council of Agricultural Research for the iriaintcnance of the Research Institutes and fur carrying on the research activities. Under the revised set-up, larger investments will he necessry on these produce in order to have an effective programme of research and development. It is thereli to very necessary that the cesses on the produce are continued to be levied even after the Commodity Committees have been abolished.3. The Bill accordingly seeks to continue the levy of cess on these produce.4. Opportunity has also been taken to simplify the nature of cess levied on the produce and to reassess the rate of cess to he levied, in conformity with the present prices of the produce. - Gazette of India, 1-4-1966. Pt. II. Section 2, Ext.. p. 189.[21st May, 1966]An Act to provide for the imposition of cess on certain produce for the improvement and development of the methods of cultivation and marketing of such produce and for matters connected therewith.BE it enacted by Parliament in the Seventeenth Year of the Republic of India as follows:-
