Section 18(1) in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953
(1)There shall be paid by the occupier of a factory or a Gur, Rab or Khandsari Sugar Manufacturing Unit a contribution for every one maund of cane purchased by the factory or a Gur, Rab or Khandsari Sugar manufacturing Unit.(a)Where the purchase is made through a Cane-growers' Co-operative Society, the contribution shall be payable to the Cane-growers' Society and the council in the capital/fund there of in such proportion as the State Government may declare, so however that the share payable to the Council shall not exceed fifty per cent, and(b)Where the purchase is made directly from the cane-grower, the contribution in the fund shall be payable to the Council:Provided that different rates of contribution may be prescribed for a factory and for a Gur, Rab or Khandsari sugar manufacturing Unit:Provided further that the State Government may by notification in the official Gazette remit in whole or in part such contribution in respect limited purpose specified in the notification.
