Section 4(a) in The Maharashtra Regulation of Sugarcane Price (Supplied to Factories) Act, 2013
(a)to decide Sugarcane price payable to the farmers, which shall be in addition to the Fair and Remunerative Price (hereinafter referred to as "FRP") decided by the Central Government under the provisions of the Sugarcane (Control) Order, 1966, on revenue sharing basis:
