Section 9(2) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
(2)The Government shall pay as amount,-(a)for any sugar stocks comprised in the undertaking their value, which shall be calculated-(i)in the case of levy sugar stocks, at the price determined by the Central Government, from time to time; and(ii)in the case of other sugar stocks, at the ex-factory market price prevailing immediately before the appointed day, minus excise duty and cess;(b)for the acquisition of any stocks of molasses comprised in the undertaking, their value calculated at the price prevailing immediately before the appointed day;(c)for the acquisition of any stocks of sugarcane comprised in the undertaking, the actual cost of their purchase;(d)for the acquisition of any sugar in the process of production or any bagasse or presumed comprised in the undertaking, its market value as may be agreed upon between the Government and the persons interested, and failing such agreement, as may be determined by the prescribed authority.
