(4)The Central Government may appoint any person or authority as it thinks fit for the purpose of determining the additional price due from a producer of sugar under sub-clause (1) for each of the successive four years beginning on the 1st day of November, 1958, and when the price is so determined, the person or authority, as the case may be, shall intimate the same in writing to the producer and to the grower's co-operative societies or the local growers' associations, if any, connected with the supply of sugarcane to the factory.
