Section 16 in The M.P. Sugarcane (Purchase Tax) Act, 1961
16. Powers of the State Government to grant remissions.
- The State Government, on being satisfied that it is necessary so to do in the public interest, with a view to-(a)encouraging or regulating the supply of sugarcane to or its purchase by factories; or(b)encouraging the establishment of new factories; or(c)assisting factories which are continuously running into loss due to-(i)under crushing, or(ii)purchase of cane yielding low sugar recovery;(d)[ encouraging the export of sugar out of the territory of India;] [Substituted by M.P. Act No. 24 of 1962.]may, by notification, remit in whole or in part, the tax payable under this Act, in any [year] [Substituted by M.P. Act No. 24 of 1962.], by every such factory falling under clause (a) or clause (b) or clause (c) [or clause (d)] [Inserted by M.P. Act No. 24 of 1962.].
