Section 14 in Tamil Nadu Sugarcane (Regulation of Purchase Price) Act, 2018
14. Factors to be taken into consideration by the Board for deciding revenue sharing based sugarcane price.
- The Board, while deciding revenue sharing based sugarcane price, shall take into consideration the following factors, namely:-(a)The recorded weight of the sugarcane delivered by the sugarcane growers, actual revenue realized from production of sugar and by-products namely bagasse, molasses, press-mud; and accounting sugarcane juice or B-Heavy Molasses directly utilised for production of ethanol in terms of sugar.Explanation. - For the purpose of this section, revenue realised from sugarcane crushed during the financial year shall include actual production of sugar and by-products, namely, bagasse, molasses, press-mud, and sugarcane juice or B-Heavy molasses directly utilised for production of any other produce, if any, which are suitably valued considering the sales, opening and the closing stock though they may not have been sold. The revenue realised through sale of white sugar or refined sugar and molasses produced from raw sugar purchased from outside sources and also from the white sugar or refined sugar and molasses produced from the raw sugar accounted for revenue sharing based sugarcane price calculated during the previous financial year shall not be included for calculation of the revenue sharing based cane price for the financial year under consideration.(b)The report of the audit committee shall be taken into consideration for the determination of revenue sharing based sugarcane price.
