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[Cites 0, Cited by 2] [Section 17(5)] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(5)(a) in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953

(a)Without prejudice to the provisions of the foregoing subsections, where the owner or any other person having control over the affairs of the factory or any other person having control over the affairs of the factory or any other person competent in that behalf enters into an agreement with a band under which the band agrees to give advance to him ["on the security of sugar or ethanol (directly produced from the sugarcane juice or B-Heavy molasses)"] produced or to be produced in the factory, the said owner or other person shall provide in such agreement that a [percentage determined by such authority and in such manner as may be prescribed] of the total amount of advance shall be set apart and be available only for repayment to cane-growers or their co-operative societies on account of the price of sugarcane purchased or to be purchased for the factory during the current crushing season from those cane-growers or from or through those societies, and interest thereon and, such societies, commission in respect thereof.